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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(b) in Chhattisgarh Excise Act, 1915

(b)a person under Section 13 to cultivate the hemp plant may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced to any person licensed under this Act to deal in the same, or to any officer whom the Excise Commissioner may prescribe; and