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State of Haryana - Section

Section 12 in The Punjab Excise Act, 1914

12. Local limits of jurisdiction.

- The jurisdiction of the Financial Commissioner and of the Excise Commissioner shall extend to Punjab [Haryana] [Substituted by Haryana Adaptation of Laws Order 1968.] the jurisdiction of Commissioners shall extend to their divisions and the jurisdiction of Collectors and other excise officers shall unless, the State Government shall otherwise direct, extend to the districts in which they are for the time being employed.