Section 33(3)(iii) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(3)(iii) in Bihar Excise Act, 1915

(iii)any opinion which the Chairman or the member of the district board or the Municipal Commissioner [or Councillor of a Corporation] [Inserted by Act 6 of 1985.], as the case may be, may wish to record on the said proposals.

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State of Bihar - Subsection

Section 33(3)(iii) in Bihar Excise Act, 1915