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State of Tripura - Section

Section 119 in Tripura Excise Rules, 1962

119. Special denatured spirit.

- It shall be open to the Chief Commissioner to permit the denaturants mentioned in Rule 107 to be used in other forms than those specified in Rule 108 subject to such special conditions with regard to manufacture, storage, supply, possession, use and excise control as may be prescribed in each case.Licensing and Regulation of Breweries Premises and Licences