Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Tripura - Subsection Section 25(3) in Tripura Excise Rules, 1962 (3)In areas inhabited by aboriginal tribes or tea garden coolies, country, spirit shops not be licensed to be placed immediately on the side of a main road or in any other prominent position that may place temptation in the way of such persons.
