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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(1) in Tripura Excise Rules, 1962

(1)Each cask or other vessel containing liquor issued from a distillery or excise warehouse under sub-rule (4) of Rule 13 shall bear marks showing clearly the name of such distillery or warehouse, and the number of the cask or other vessel and the nature, quantity and strength of its contents.