Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(2)(f) in Bengal Excise Act, 1909

(f)tari intended to be used in the manufacture of bread by a person holding a permit to use tari for that purpose, or
(ff)[ tari intended to be used solely for the preparation of food for domestic consumption, and not- [Clause (ff) in Section by Section 9 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, or]