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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(vii) in Tripura Excise Rules, 1962

(vii)Removal of unsuitable denaturants. - Denaturants which have been pronounced by the Chemical Examiner to the Government of West Bengal to be unsuitable for denaturing purposes shall be returned by the officer-in-charge to the owner who shall forthwith remove them from the liquor shop or warehouse.