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

Bengal Presidency - Subsection

Section 7(2)(d) in Bengal Excise Act, 1909

(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under clause (c) of this [sub-section] [Substituted by section 2 of, and the First Schedule to, the Bengal Repealing and Amending Act, 1938 (Bengal Act No. 1 of 1939) for the word section.] shall be exercised and performed by any [servant of the [Government] [The words servant of the Crown substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Government officer.]] or any other person;