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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Bengal Presidency - Subsection Section 13(b) in Bengal Excise Act, 1909 (b)[ no hemp plant (Cannabis sativa L.) from which an intoxicating drug can be manufactured or produced shall be cultivated,] [ Clause (b) substituted by Section 2(2) (i) of the West Benagl Finance Act, 1997 (West Bengal Act No. 5 of 1997).]
