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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(3)(d) in The Bengal Excise Act, 1909

(d)the sale of tari lawfully possessed and intended to be used in the manufacture of bread to a person holding a permit to use tari for the purpose of making bread; or