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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Tripura - Subsection

Section 77(2) in Tripura Excise Rules, 1962

(2)Method of calculation. - The allowances made under this rule shall be determined by deducting from the quantity of spirits despatched, the quantity received at the place of destination, both quantities be stated in terms of litres and shall be calculated on the quantity of spirits contained in each vessel comprised in a consignment.