Section 9(1)(b) in Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Bengal Presidency - Subsection

Section 9(1)(b) in Bengal Excise Act, 1909

(b)such conditions (if any) as the [State Government] [Substituted by paragraph 4(1) of the Adaptation of Laws Order, 1950 for the words Provincial Government, which were earlier substituted by paragraph 4(1) of the Government of India (Adaptation of Indian Laws) Order, 1937 for the words Local Government.] may impose have been satisfied; and

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Bengal Presidency - Subsection

Section 9(1)(b) in Bengal Excise Act, 1909