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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Puducherry - Subsection

Section 5(3) in Pondicherry Excise Act, 1970

(3)The Government may, by notification, direct that all or any of the powers and duties assigned to an Excise Inspector or subordinate officer under sub-section (1) or sub-section (2), as the case may be, shall be exercised and performed by any officer of the Government.