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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Tripura - Subsection

Section 86(1)(d) in The Bengal Excise Act, 1909

(d)the collection of portions of the hemp plant (Cannabis Sativa) from which intoxicating drugs can be manufactured or produced, and the manufacture or production of intoxicating drugs therefrom;