Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(d) in The Bihar and Orissa Excise Act, 1915

(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under Clause (c) of this Section shall be exercised and performed any [Government Officer] [Substituted by Act 10 of 1971.] or any other person;