Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Andaman and Nicobar Islands - Section Section 3 in The Andaman and Nicobar Islands Excise Regulation, 2012 3. Appointment of Excise Commissioner.- The Administrator may, by notification, appoint an officer as the Excise Commissioner who shall be the chief controlling authority for administration of this Regulation in the Union territory of Andaman and Nicobar Islands.
