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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(12)(ii) in The Bengal Excise Act, 1909

(ii)any substance from which liquor may be distilled and which is declared by the Chief Commissioner by notification in the Tripura Gazette to be an intoxicant for the purpose of this Act, or