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 1] [Section 9] [Entire Act] State of Assam - Subsection Section 9(2) in The Assam Excise Act, 1910 (2)In hearing appeals, the State Government may call for the proceedings held by any of Officers or authorities mentioned in the preceding sub-section (1) and pass such order or orders thereon as it thinks fit.
