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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(8) in The Bihar and Orissa Excise Act, 1915 (8)"Excise Officer" means the Collector or any officer or other person appointed or invested with powers under Section 7;
