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 12] [Entire Act] State of Tripura - Subsection Section 12(2) in Tripura Excise Rules, 1962 (2)On the arrival at a distillery or excise warehouse in Tripura of any such liquor, it shall be gauged and proved by the officer- in-charge of the distillery or warehouse, and shall be taken into store and entered in his accounts.
