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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Bengal Presidency - Subsection

Section 7(2)(a) in Bengal Excise Act, 1909

(a)appoint an officer who shall, subject to such control as the' [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may direct, have the control of the [administration of the provisions of this Act and rules thereunder] [Substituted by section 5(2)(a), ibid for the words administration of the Excise Department.] and the collection of the excise-revenue;
(aa)[ appoint one or more persons to be an Additional Excise Commissioner or Additional Excise Commissioners to exercise such powers and perform such duties conferred on the Excise Commissioners by or under this Act as the State Government may, by notification, direct and references to the Excise Commissioner in this Act shall, in respect of such powers and duties, be deemed to include references to an Additional Excise Commissioner;] [Clause (aa) inserted by section 5(2)(b) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]