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(7) in Tripura Excise Rules, 1962 (7)That except in case of trade samples intended for free distribution the licensee shall put up the preparations only in reputed quart and pint bottles, nips containing (not less than 60 ml. per quart and 298 ml. per pint and 170 ml. per nip).
