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

State of Jharkhand - Subsection

Section 7(2)(g) in Bihar Excise Act, 1915

(g)permit the delegation by the Board, the Commissioner of a Division, the Excise Commissioner or the Collector, to any person or classes of persons specified in such notification, of any powers conferred or duties imposed upon it or him by or under this Act.