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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tripura - Subsection

Section 52(2) in Tripura Excise Rules, 1962

(2)Purposes for which a distillery may be opened. - Distilleries may be opened for-
(a)supply of country spirit;
(b)supply of foreign liquor ;
(c)supply of spirit for the manufacture of chemicals, medicated articles, etc., or for other industrial purposes ;
(d)for all or any of the above purposes combined.