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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(b) in The Punjab Opium Orders, 1956

(b)if the office be at the headquarters of a tehsil to the Excise Inspector or Excise Sub-Inspector concerned and if there is no Excise Inspector or Excise Sub-Inspector then to the Tehsildar or any other officer deputed by him to examine and weigh such consignment.