Section 18(2)(f) in The Bengal Excise Act, 1909

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(f)tari intended to be used in the manufacture of bread by a person holding a permit to use tari for the purpose, or

(ff)tari intended to be used solely for the preparation of food for domestic consumption, and not-

(i)as an intoxicating article, or

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

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

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