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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(3)(b) in The Bengal Excise Act, 1909

(b)the sale of tari, lawfully possessed by a person in possession of the tree from which it was drawn to a person licensed under this Act to manufacture or sell tari;