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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(1) in The Bengal Excise Act, 1909

(1)a licence for sale in more than one district shall be granted only by the Excise Commissioner or by a Collector specially authorised in that behalf by the Excise Commissioner;(1-a) a licence for sale granted under the Excise law in force in any other part of India may, on such conditions as may be determined by the Excise Commissioner, be deemed to be a licence granted under this Act;