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 258] [Entire Act] State of Tripura - Subsection Section 258(12) in Tripura Excise Rules, 1962 (12)That the licensee shall not take issue of the preparation from the warehouse unless and until their true spirit strength and fitness for consumption have been declared.
