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 212] [Entire Act] State of Tripura - Subsection Section 212(iv) in Tripura Excise Rules, 1962 (iv)that passes shall be made out in triplicate, the original being sent to the Collector, the duplicate copy to accompany the consignment concerned ; and the triplicate copy kept with the wholesale dealer as record.
