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 216] [Entire Act] State of Tripura - Subsection Section 216(3) in Tripura Excise Rules, 1962 (3)No addition or alterations within such warehouse or godown shall be made without the previous approval of the Collector obtained in writing.
