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[Cites 0, Cited by 0] [Section 258(15)] [Section 258] [Entire Act]

State of Tripura - Subsection

Section 258(15)(v) in Tripura Excise Rules, 1962

(v)That he maintain a regular, accurate and up to date account of all bottling operations in a form prescribed by the Excise Commissioner and keep the same in the custody of the officer-in-charge of the private warehouse.