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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(f) in The Rajasthan Municipalities (Octroi) Rules, 1962

(f)'Octroi Superintendent' means the principal Officer of the Board appointed for the purpose of discharging duties in connection with the levy, assessment and collection of octroi and includes an officer with any designation who may be entrusted by the Board with the aforesaid duties either exclusively or in addition to other duties;