Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(2) in Tripura Excise Rules, 1962

(2)If any officer to whom a requisition is sent under sub-rule (1) of this rule feels unable to render the aid required he shall forthwith inform the officer who sent the requisition of his reasons for withholding it, and shall, if necessary, refer to his immediate superior instructions.