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 109] [Entire Act] State of Tripura - Subsection Section 109(iii) in Tripura Excise Rules, 1962 (iii)Secure room for storing denaturants. - A secure room or compartment shall be provided for the sole purpose of storing denaturants. The room or compartment shall be on the same premises but separate from the denaturing room.
