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 86(9)] [Section 86] [Entire Act]

State of Tripura - Subsection

Section 86(9)(iii) in The Bengal Excise Act, 1909

(iii)prescribing the nature and regulating the arrangement of the premises in which any intoxicant may be sold and prescribing the notices to be exposed at such premises ;