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 46] [Entire Act] State of Tripura - Subsection Section 46(h) in The Bengal Excise Act, 1909 (h)removes any intoxicant from any distillery, brewery, warehouse or other place of storage licensed, established, authorized or continued under this Act,
