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 86] [Entire Act] State of Tripura - Subsection Section 86(11) in The Bengal Excise Act, 1909 (11)for the payment of compensation to licensees whose premises are closed under Section 26 or under any rule made under sub-Clause (vi) of Clause (9) of this section ;
