Section 89(2)(c) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(2)(c) in Bihar Excise Act, 1915

(c)for declaring in what cases or classes of cases and to what authorities appeals shall lie from orders, whether original or appellate, passed under this Act or under any rule made hereunder, and for prescribing the time and manner for prescribing, and the procedure for dealing with such appeals;

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State of Bihar - Subsection

Section 89(2)(c) in Bihar Excise Act, 1915