Section 20(4)(d) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

(d)the sale of tari lawfully possessed and intended to be used solely for the preparation of food for domestic consumption, and not -

(i)as an intoxicant, or

(ii)for the preparation of any intoxicating article, or

(iii)for the preparation of any article for sale, or

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