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] [Entire Act] State of Tripura - Section Section 252A in Tripura Excise Rules, 1962 252A. The holder of a licence in' Form 'C' for the sale of preparation shall pay in advance an annual fee of Rs. 50 in the areas included within Tripura.
