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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(3) in The Karnataka Excise Act, 1965

(3)[A Joint Commissioner of Excise or a Deputy Commissioner of Excise] [Substituted by Act 21 of 1998 w.e.f.28-5-1998] shall be subordinate to the Excise Commissioner and shall be subject to the control of the Excise Commissioner and the State Government.]