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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Tripura - Subsection

Section 55(2) in The Bengal Excise Act, 1909

(2)Nothing in sub-section (1) shall absolve any person when imports, exports, transports, manufactures/sells or has possession of an intoxicant on account of another person from liability to any punishment under this Act for the unlawful import, export, transport, manufacture, sale or possession of such article.