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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act] State of Tripura - Subsection Section 96(2)(e) in Tripura Excise Rules, 1962 (e)if issued to any local body for bona fide public health work, the indent being signed or countersigned by the District or Municipal Health Officer; or