Section 35(2)(ii) in Tripura Excise Rules, 1962

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(2)(ii) in Tripura Excise Rules, 1962

(ii)'camp follower' means a person (other than a solider or a private servant) whom the person selling an intoxicant knows or has reason to believe to have a right to be in cantonments ; and

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State of Tripura - Subsection

Section 35(2)(ii) in Tripura Excise Rules, 1962