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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Tripura - Subsection

Section 250(2) in Tripura Excise Rules, 1962

(2)For sale in Tripura duty shall be realised at the rate of Rs. 6 per litre and for export to other States prevailing therein. The preparations shall be exported from the warehouse, and duty on the exports paid strictly in accordance with the instruction issued from time to time by the Excise Commissioner. Under bond issues shall not be given except for export.