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 59] [Entire Act] State of Tripura - Subsection Section 59(2) in Tripura Excise Rules, 1962 (2)There shall be no opening into any still, condenser or refrigerator except-(a)for connection with the wash becks or spirit receivers,(b)properly-secured air cocks or air valves of number and description approved by the Excise Commissioner.
