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State of Meghalaya - Section

Section 9 in Meghalaya Excise (Amendment) Act, 1974

9. Amendment of Section 44 of the principal Act.

- In Section 44 of the principal Act, in Clause (b) of sub-section (2), and in sub-section (3) between the words "Excise Officer" and "empowered" occurring in the said clause and sub-section, the words "or any other officer or any person" shall be inserted and between the words "other Officer" and "empowered" occurring in sub-section (3) the words "or person" shall be inserted.