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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tripura - Subsection

Section 25(1) in Tripura Excise Rules, 1962

(1)No new shop shall be licensed for the consumption of liquor on the vendors' premises,-
(a)in a market place, or
(b)at the entrance to a market-place, or
(c)in close proximity to a bathing ghat, school, Hospital, place of worship, factory or other places of public resort, or
(d)in the congested portion of a village.