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State of Tripura - Section

Section 106 in Tripura Excise Rules, 1962

106. Places where spirit may be denatured.

- Spirit imported from other States in India under bond in accordance with the rules for import of foreign liquor may be denatured in the distillery or excise warehouse where such spirit is warehoused, and spirit manufactured in any distillery in Tripura may be denatured in that distillery.