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 253] [Entire Act] State of Tripura - Subsection Section 253(1) in Tripura Excise Rules, 1962 (1)Wash found unfit for distillations shall be destroyed by the licensee in the presence of the officer-in- charge who shall note the fact in the proper register.
