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

State of Tripura - Subsection

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

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