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] [Entire Act] State of Tripura - Section Section 44 in Tripura Excise Rules, 1962 44. Compensation for loss of time may be granted to persons referred to in Section 85, Cl. (n) of the Act, by the Collector or by the Magistrate before whom they are charged.
