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 15] [Entire Act] State of Tripura - Subsection Section 15(1) in Tripura Excise Rules, 1962 (1)A pass in triplicate shall be prepared by the officer-in-charge of the distillery or excise warehouse when any liquor is issued under sub-rule (4) of Rule 13.
