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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tripura - Subsection

Section 38(1) in The Bengal Excise Act, 1909

(1)Every licence, permit or pass granted under this Act-
(a)shall be granted-
(i)on payment of such fees (if any), and
(ii)subject to such restrictions and on such conditions, and
(b)shall be in such form and contain such particulars as the Chief Commissioner may direct.