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[Cites 0, Cited by 1] [Section 85(2)] [Section 85] [Entire Act]

Bengal Presidency - Subsection

Section 85(2)(e) in Bengal Excise Act, 1909

(e)for regulating the periods for which licenses for the wholesale or retail vend of any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] may be granted, and the number of such licenses which may be granted for any local area;