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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Bengal Presidency - Subsection

Section 8(1)(a) in Bengal Excise Act, 1909

(a)the Collector shall be subject to the control of the Excise Commissioner and of the State Government and, in such matters as the State Government may direct, also of the Commissioner of the Division; and