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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(i) in Tripura Excise Rules, 1962

(i)Denaturing shall be conducted and the stock of denatured spirit shall be kept in a separate building or room within the distillery or warehouse enclosure which shall be approved by the Excise Commissioner. Except with the special sanction of the Chief Commissioner, no other liquid shall be kept in this room.