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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(10) in The Bengal Excise Act, 1909

(10)"excise-revenue" means revenue derived or derivable from any duty, fee, tax, payment (other than a fine imposed by a Criminal Court) or confiscation imposed or ordered under this Act or any other law for the time being in force relating to liquor or intoxicating drugs;