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

Bengal Presidency - Subsection

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

(d)the sale of tan [Lawfully possessed and] [Inserted by section 11(d), ibid.]intended to be used in the manufacture of bread to a person holding a permit to use tan for the purpose of making bread; [or] [The word or and clause (e) added by section 11 (e), ibid.]