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

Bengal Presidency - Subsection

Section 7(2)(c) in Bengal Excise Act, 1909

(c)appoint officers [for the administration of the provisions of this Act and the rules thereunder] [Substituted by section 5(3) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words of the Excise Department.], of such classes, and with such designations, powers and duties, as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may think fit;
(cc)[ appoint scientific experts designated as State Chemical Examiner or State Assistant Chemical Examiner;] [Clause (cc) inserted by section 2 of the Bengal Excise (Second Amendment) Act, 1979 (West Bengal Act 40 of 1979).]