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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tripura - Subsection

Section 14(2) in The Bengal Excise Act, 1909

(2)Provided that, when any exclusive privilege of manufacturing tari has been granted under Section 22, the Chief Commissioner may declare that the written permission given to the grantee to draw tari shall have the same force and effect as a licence granted by the Collector under Sub-section (1) of this section.