Maharashtra Director of Prohibition and Excise (Change in Designation) Act, 1973

For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1973, Part 5, Extra, page 381. An Act further to amend certain enactments due to change in designation of the Director of Prohibition and Excise Whereas the designation of the post of Director of Prohibition and Excise is proposed to be changed to Commissioner of Prohibition, and Excise; And Whereas as a consequence thereof it is expedient to amend certain enactments and to provide for matters connected therewith; It is hereby enacted in the Twenty-fourth Year of Republic of India as follows:-

Act number

Act 52 of 1973

Year

1973

Enacted on

27-12-1973

In force from

27 December 1973

Jurisdiction

Maharashtra State Act

Subjects

Taxation

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Official source: India Code