Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Bengal Presidency - Subsection

Section 18(2)(g) in Bengal Excise Act, 1909

(g)tari, up to a limit of [four litres] [Substituted by Section 3 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983).], when in the possession of the person possessing the tree from which it was drawn and intended to be used for his domestic consumption, or