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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tripura - Subsection

Section 20(2) in The Bengal Excise Act, 1909

(2)a cultivator or owner to any hemp plant (Cannabis Sativa L) may sell, without a licence, those portions of the plant from which an intoxicating drug can be manufactured or produced, to any person licensed under this Act to deal in the same, or to any officer whom, the Excise Commissioner may authorise to purchase or receive the same;