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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(2) in The Bengal Excise Act, 1909

(2)No person who is licensed to sell foreign liquor for consumption on his premises shall, without the previous written permission of the Excise Commissioner,during the hours in which such premises are kept open for business,employ or permit to be employed either with or without remuneration, any woman,in any part of such premises in which such liquor is consumed by the public.