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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

Bengal Presidency - Subsection

Section 85(2)(j) in Bengal Excise Act, 1909

(j)for regulating the procedure to be followed and prescribing the matters to be ascertained before any license for the wholesale or retail vend of 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 granted for any locality;