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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(3)(b) in Bengal Excise Act, 1909

(b)the sale of tart, [lawfully possessed] [Inserted by section 11(c) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).] by a person in possession of the tree from which it was drawn, to a person licensed under this Act to manufacture or sell tan;