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State of Tripura - Section

Section 36 in The Bengal Excise Act, 1909

36. Application of Sections 30 to 35 to licences for retail sale of intoxicants other than spirit.

- The provisions of Sections 30 to 35 as to licences for the retail sale of spirit shall apply also in respect of licences for the retail sale, in any local are specified in any order made by the Chief Commissioner in this behalf, any other intoxicant specified in such order.