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 258] [Entire Act] State of Tripura - Subsection Section 258(4) in Tripura Excise Rules, 1962 (4)That no addition or alteration to the warehouse or to the permanent fixtures therein shall be made by the licensee without the previous sanction of the Excise Commissioner.
