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 Jharkhand - Section

Section 35 in Bihar Excise Act, 1915

35. Finality of decision of Excise Commissioner [xxx] [Words 'or Board' omitted by Act 6 of 1985.].

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