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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

Bengal Presidency - Subsection

Section 85(2)(f) in Bengal Excise Act, 1909

(f)for prohibiting the grant of licenses for the retail sale of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] at any place or within any local area described in the rules, or for defining the places in the vicinity of which shops for the retail sale of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] shall not ordinarily be licensed;