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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(18) in The Bengal Excise Act, 1909

(18)expression referring "to sale" include any transfer otherwise than by way of gift;Explanation.-The supply of liquor by a club, mess, institute, society, lodge or other similar organisation by whatever name called to its members or their guests whether on payment of price or of any fee of subscription or not shall be deemed to be a sale within the meaning of this clause;