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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in Tripura Excise Rules, 1962

(1)Country spirit may be imported only with the permission of the Collector and under a bond for the payment of excise duty and by-
(a)a person to whom an exclusive privilege for the supply or sale of such spirit has been granted under Section 22 of the Act, or
(b)a licensed wholesale dealer in country spirit, or