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[Cites 0, Cited by 10] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(1) in Bengal Excise Act, 1909

(1)No person shall have in his possession any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 17 for the words excisable article.] which has not been obtained from a licensed vendor of the same.