Section 38(1)(a) in Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Bengal Presidency - Subsection

Section 38(1)(a) in Bengal Excise Act, 1909

(a)shall be granted-

(i)on payment of such fees (if any),[as the State Government may fix] [Inserted by section 25(1)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965).]; and

(ii)subject to such restrictions and on such conditions, [as the State Government may impose] [inserted by section 25(1)(b), ibid.]; and

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Bengal Presidency - Subsection

Section 38(1)(a) in Bengal Excise Act, 1909