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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(3) in Bihar Excise Act, 1915

(3)a cultivator or owner of any hemp plant may sell, without a licence, those portions of the plant from which an intoxicating drug can be manufactured or produced to any person licenced under this Act to deal in the same or to any officer whom the Excise Commissioner may authorise to purchase or receive the same.