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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tripura - Subsection

Section 48(1) in Tripura Excise Rules, 1962

(1)Methyl alcohol shall not be imported into Union Territory of Tripura except by a licensed dealer or a person holding a permit to possess methyl alcohol in quantities exceeding the limit of retail sale and except under an import pass granted by the Collector.