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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Tripura - Subsection

Section 31(1)(a) in The Bengal Excise Act, 1909

(a)cause toe be conspicuously affixed upon the site of each shop referred to in the said list a notice to the effect that it is proposed to grant a licence for the retail sale of spirit thereat, or in the vicinity, for the next period of settlement;