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 213] [Entire Act] State of Tripura - Subsection Section 213(2) in Tripura Excise Rules, 1962 (2)Licences under Clauses (a) and (b) of sub-rule (1) shall not be granted except to persons holding a wholesale licence for the sale of foreign liquor.
