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[Cites 0, Cited by 0] [Section 258(15)] [Section 258] [Entire Act]

State of Tripura - Subsection

Section 258(15)(iv) in Tripura Excise Rules, 1962

(iv)That each bottle bears a label previously approved by the Excise Commissioner and be sealed and capsuled by the licensee to the satisfaction of the Excise Commissioner.