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[Cites 0, Cited by 10] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in The Punjab Excise Act, 1914

(3)Collector. - "Collector" includes any revenue officer in independent charge of district and any official appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to discharge throughout any specified local area, the functions of a Collector under this Act.