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State of Punjab - Section

Section 20 in The Punjab Motor Spirit (Taxation of Sales) Act, 1939

20. Powers.

- The powers of Government to appoint any person or to invest any person with any authority prescribed by the Act may be exercised by the [Excise and Taxation] [Substituted by Act 13 of 1953, Section 6, for 'Financial'.] Commissioner, subject to the orders of Government.