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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(a) in Meghalaya Excise (Amendment) Act, 1974

(a)a person licensed to cultivate or collect plant from which an intoxicating drug is produced, may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced, to any person licensed under this Act to deal in the same, or to any officer whom the Excise Commissioner may prescribe;