Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 35 in The Bengal Excise Act, 1909

35. Finality of decision of Excise Commissioner or Chief Commissioner.

- The Excise Commissioner shall consider the list, objections and opinions so sent to him, and may modify or annual any order passed or licence granted by the Collector, and notwithstanding anything contained in Section 8, his orders shall be final.