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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tripura - Subsection

Section 85(2)(c) in The Bengal Excise Act, 1909

(c)for declaring in what cases or classes of cases and to what authorities appeals shall lie from orders whether original or appellate, passed under this Act or under any rule made hereunder, and for prescribing the time and manner for presenting, and the procedure for dealing with such appeals;