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(5) in Tripura Excise Rules, 1962 (5)That the preparations shall be manufactured under the personal supervision of a qualified Kabiraj in accordance with the recipes laid down in Arkaprakash, Ayurved Sangraha or Vaisaja-Ratnabali.
