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 113 in Tripura Excise Rules, 1962 113. Addition of spirit to denatured spirit prohibited. - Except with the previous sanction of the Excise Commissioner no spirits shall be added to any denatured spirit already contained in any vessel in a distillery or warehouse.
