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

State of Tripura - Subsection

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

(a)the establishment, inspection, management and control of any place for the manufacture, supply or storage of any intoxicant, and the provision and maintenance of fittings, implements and apparatus therein;