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State of Bihar - Section

Section 35 in Bihar Excise Act, 1915

35. Finality of decision of Excise Commissioner [xxx] ['Or Board' omitted by Act 6 of 1985.].

- The Excise Commissioner shall consider the list, objections and opinions so set to him and may modify or annul any order passed or licence granted by the Collector and, notwithstanding anything contained in Section 8, his orders shall be final.