Section 19(2)(d) in Bengal Excise Act, 1909

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Bengal Presidency - Subsection

Section 19(2)(d) in Bengal Excise Act, 1909

(d)[ tari intended to be used solely for the preparation of food for domestic consumption, and not [Clause (d) inserted by Section 10 of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).]

(i)[as an intoxicating article], or

(ii)for the preparation of any intoxicating article, or

(iii)for the preparation of any article for sale.]

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Bengal Presidency - Subsection

Section 19(2)(d) in Bengal Excise Act, 1909