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 81] [Entire Act] State of Tripura - Subsection Section 81(2) in Tripura Excise Rules, 1962 (2)A private warehouse referred to in Rule 71 shall not be opened except during such hours as may be fixed by the Collector. The provisions of sub-rules (1), (2) and (3) of Rule 67 shall apply mutatis mutandis to such warehouse .
