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 71] [Entire Act] State of Tripura - Subsection Section 71(a) in Tripura Excise Rules, 1962 (a)in advance a fee in cash equivalent to the estimated cost of such officers and establishment for three months as the Excise Commissioner may fix, and
