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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(3) in The Bengal Excise Act, 1909

(3)Provided also that, in any local area specified by notification under sub-section (1), the Chief Commissioner may, by notification, declare that sub-section (1) shall not apply to trees tapped or tari drawn under such special conditions as the Excise Commissioner may prescribe.