Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tripura - Section

Section 4 in The Bengal Excise Act, 1909

4. Power to declare what shall be deemed to be "country liquor" and "foreign liquor" respectively.

- The Chief Commissioner may, by notification, declare what, for the purposes of this Act or any portion thereof, shall be deemed to be "country liquor" and "foreign liquor", respectively.