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 30] [Entire Act] State of Tripura - Subsection Section 30(b) in Tripura Excise Rules, 1962 (b)to former licencees who are in arrears to the Administration or whose conduct has been found to be unsatisfactory or who have been found guilty of any serious breach of conditions of their licences.
