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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Tripura - Subsection

Section 27(1)(e) in The Bengal Excise Act, 1909

(e)any hemp plant (Cannabis Sativa L) cultivated, or any portion of such plant collected, under any licence granted in respect of Clause (b) or Clause (c) of Section 13, or