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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2)(b) in The Bihar and Orissa Excise Act, 1915

(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, subject to such control as the [State Government] [Substituted for 'Servant of the Crown' by A.L.O.] may direct;