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 154] [Entire Act] State of Tripura - Subsection Section 154(b) in Tripura Excise Rules, 1962 (b)in exceptional cases the Collector may, with the previous sanction of the Excise Commissioner, settle shops generally, or a particular shop, by selection without auction.
