Legal Document View

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
[Cites 0, Cited by 0] [Section 181(3)] [Section 181] [Entire Act]

State of Tripura - Subsection

Section 181(3)(ii) in Tripura Excise Rules, 1962

(ii)such liquor is covered by a challan or bill specifying the name and address of the customer, the description and quantity of the liquor despatched, the price, if paid, or the fact that the supply is on credit, and the time and date of despatch of such liquor.