Section 2(15)(i) in Bengal Excise Act, 1909

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Bengal Presidency - Subsection

Section 2(15)(i) in Bengal Excise Act, 1909

(i)every process, whether natural or artificial, by which any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] is produced or prepared (including the tapping of tari producing trees and the drawing of tari from trees),

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Bengal Presidency - Subsection

Section 2(15)(i) in Bengal Excise Act, 1909