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 75] [Entire Act] State of Tripura - Subsection Section 75(5) in The Bengal Excise Act, 1909 (5)Any Excise Officer not below such rank as the Chief Commissioner may, by notification prescribe, may release persons on bail or on their own bond.
