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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(1)(a) in The Bengal Excise Act, 1909

(a)subject to restrictions imposed by the Chief Commissioner establish, or authorise the establishment of, distilleries or breweries, in which liquor may be manufactured under a licence granted under Section 13;