Section 82(2) in The Himachal Pradesh Excise Act, 2011
(2)For carrying out the purposes of the un-repealed provisions of the said Act, the relevant provisions of this Act relating to, -(i)definitions,(ii)establishment, control, powers and duties of officers,(iii)appeals and revision,(iv)delegation of powers, and(v)establishment of check posts or barriers,subject to the unrepealed provisions of the said Act, shall apply mutatis mutandis.[Excise & Taxation Department Notification] [Notification No. 7-505/2012-EXN-9895-9915, dated 29th March, 2013; As required under Article 348(3) of the Constitution of India.]NotificationShimla-171009, the
