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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Tripura - Subsection

Section 96(2)(f) in Tripura Excise Rules, 1962

(f)if issued to any educational institution for laboratory use or to any institution or person for research in the public interest or for development of science or industry, the indent being signed or countersigned by the head of the institution or by the person making research, as the case may be, and supply being limited to an annual quota fixed by the Collector or the person who carries on research, with the previous approval of the Excise Commissioner (upon a certificate from the Director of Education or the Director of Industries or the Director of Health Services or the Principal Officer, Health Services, Tripura Territorial Council, as the case may be).