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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tripura - Subsection

Section 24(b) in The Bengal Excise Act, 1909

(b)When such measures, weights and instruments have been so prescribed, shall on the requisition of any Excise Officer duly empowered by the Collector in this behalf, weight or test any intoxicant in his possession, at such time and in such manner as such officer may require.