Section 51(1)(e) in The Bengal Excise Act, 1909

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State of Tripura - Subsection

Section 51(1)(e) in The Bengal Excise Act, 1909

(e)permits any person whom he knows, or has reason to believe, to have been convicted of any non-bailable offence, or who are reputed prostitutes, to meet, or any such person to remain,on the premises of such vendor, whether for purposes of crime or prostitution or not,

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State of Tripura - Subsection

Section 51(1)(e) in The Bengal Excise Act, 1909