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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tripura - Subsection

Section 26(1) in The Bengal Excise Act, 1909

(1)The District Magistrate or a Sub-divisional Magistrate, may, by notice in writing-to the licensee, require that any shop in which any intoxicant is sold shall be closed at such times or for such period as such Magistrate may think necessary for the preservation of the public peace.