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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(4) in Tripura Excise Rules, 1962

(4)The Collector shall then intimate the fact of the execution of the bond to the officer-in-charge of the distillery or excise warehouse, who shall, after the particulars thereof, have been entered in the prescribed bond register, issued the liquor as if duty had been paid.