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 67] [Entire Act] State of Tripura - Subsection Section 67(ii) in The Bengal Excise Act, 1909 (ii)seize and detain any article which he has reason to believe to be liable to confiscation under this Act or other law for the time being in force relating to the excise- revenue; and
