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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Tripura - Subsection

Section 210(b) in Tripura Excise Rules, 1962

(b)A bottle of such spirit purporting to be a magnum quart litre, a quart, a half litre or a pint shall, if it contains less than the maximum quantity allowable for such bottle under this rule by more than 28 ml. bear a label showing in large letters and figures the minimum guaranteed quantity of its contents.