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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Tripura - Subsection

Section 250(1) in Tripura Excise Rules, 1962

(1)Issue of the preparation shall be given by the officer-in-charge on receipt of a requisition in the prescribed form from the licensee. Only batches declared by the Chemical Examiner to be fit for consumption shall be issued and new batch shall not issued so long as there is an older batch of requisite quality in stock.