Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(7) in The U. P. Opium Smoking Act, 1934 (7)"Officer of the Excise Department" means the Excise Commissioner or an officer appointed under Section 10 (2) (d) of the United Provinces Excise Act, 1910, and includes an officer or person empowered under Section 10 (2) (e) of that Act;
