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 22] [Entire Act] State of Tripura - Subsection Section 22(4) in Tripura Excise Rules, 1962 (4)wholesale licences for the supply and sale of intoxicants may be granted for any number of years not exceeding five, as the Chief Commissioner may decide in each case.
