Section 1042(1)(iii) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 1042(1)] [Section 1042] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1042(1)(iii) in Rules under the United Provinces Excise Act, 1910

(iii)Collector. - "Collector" means the Chief officer-in-charge of the Revenue Administration of a district and includes Deputy Commissioner where the Collector is so designated.

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State of Uttar Pradesh - Subsection

Section 1042(1)(iii) in Rules under the United Provinces Excise Act, 1910