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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Tripura - Subsection

Section 85(2)(h) in The Bengal Excise Act, 1909

(h)for declaring, either, generally, or in respect of areas described in the rules, the persons or classes of persons to whom any intoxicant may or may not be sold;