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

State of Tripura - Subsection

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

(f)for prohibiting the grant of licences for the retail sale of any intoxicant at any place or within any local area described in the rules, or for defining the places in the vicinity of which shops for the retail sale of any intoxicant shall not ordinarily be licensed;