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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Bengal Presidency - Subsection

Section 20(1) in Bengal Excise Act, 1909

(1)a license for sale in more than one district shall be granted only by the Excise Commissioner [or by a Collector specially authorized in that behalf by the Excise Commissioner] [Added by Section 11(a) of the Bengal Excise (Amendment) Act, 1914 (Bengal Act No. 7 of 1914).];