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[Cites 0, Cited by 4] [Section 7(2)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2)(e) in Bihar Excise Act, 1915

(e)delegate to the Board, the Commissioner of a Division or the Excise Commissioner all or any of the powers conferred upon the [State] [Substituted by ALO.] Government by or under this Act, except the power conferred by section 89 to make rules;