Section 6 in The Bihar and Orissa Excise Act, 1915
6. Saving of certain Acts.
- Nothing contained in this Act shall affect the provisions of -(a)the Sea Customs Act, VIII of 1878, or(b)the Indian Tariff Act, VIII of 1894 [(except Section 6 thereof)] [Repealed and re-enacted in 1934 and known as Indian Tariff Act XXXII.], or(c)the Cantonments Act, XV of [(1910)] [See now the Cantonments Act 2 of 1924.].Chapter - II Establishments, Control, Appeal and Revision
