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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(2)(d) in The Bengal Excise Act, 1909

(d)any foreign liquor in the possession of any common carrier or warehouseman as such, or purchased at a sale authorised by Clause (a) of proviso (3) to Section 20, or