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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Himachal Pradesh - Subsection

Section 68(1) in The Himachal Pradesh Excise Act, 2011

(1)Any person aggrieved by an order passed by any Excise Officer under this Act may, within thirty days from the date of communication of such order, appeal to the Collector in the manner prescribed.