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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(4) in The Bengal Excise Act, 1909

(4)Notwithstanding anything contained in the foregoing sub-sections, the Chief Commissioner may, be notification, prohibit the possession by any person or class of person, either in the Union Territory of Tripura or in any specified local area, of any intoxicant either absolutely or subject to such conditions as he may prescribe.