Section 51(1)(c) in Bengal Excise Act, 1909

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Bengal Presidency - Subsection

Section 51(1)(c) in Bengal Excise Act, 1909

(c)sells or delivers any spirit or intoxicating drug to any [person] [Substituted by section 36(2)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the word Child.] apparently under the age of [twenty-one years,] [Substituted by section 36(2)(b), ibid for the words sixteen years, which were earlier substituted by section 2 of the Bengal Excise (Amendment) Act, 1922 (Bengal Act No. 7 of 1922) for the words fourteen yearSection] whether for consumption by such [person] [Substituted by Section 36(2)(a) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) For the word child] or by any other person. and whether for consumption on or off the premises of such vendor; or

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Bengal Presidency - Subsection

Section 51(1)(c) in Bengal Excise Act, 1909