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] [Entire Act] State of Tripura - Section Section 115 in Tripura Excise Rules, 1962 115. Licence for sale to be granted to approved persons only. - Licences for sale of denatured spirit shall be granted by the Collector to approved persons only. As a general rule, such licences shall not be granted to vendors of potable spirit.
