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 210] [Entire Act] State of Tripura - Subsection Section 210(a) in Tripura Excise Rules, 1962 (a)Brandy, whisky, rum or gin, when required to be sold in Tripura, in sealed and capsuled containers, shall not be sold except in quarts or pints.
