Section 61(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)

(b)A warrant directed to any [Excise and Taxation Officer] [Substituted by Act VIII of 1956 for 'Customs and Excise Officer'.] may also be executed by any such officer whose name is endorsed upon the warrant by the officer to whom it is directed or endorsed.]

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State of Jammu-Kashmir - Subsection

Section 61(2)(b) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)