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 213] [Entire Act] State of Tripura - Subsection Section 213(1) in Tripura Excise Rules, 1962 (1)Potable foreign liquors other than wines and fermented liquors shall not be-(a)compounded, blended or reduced, or(b)bottled, in the Union Territory of Tripura except under licence granted in this behalf by the Collector.
