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 211] [Entire Act] State of Tripura - Subsection Section 211(a) in Tripura Excise Rules, 1962 (a)When any proceeding has been drawn up against any licensee for any breach by the licensee, or by any of his servants or by any one acting on his behalf with his express or implied permission, of any of the terms or conditions thereof; or
