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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Tripura - Subsection

Section 166(3) in Tripura Excise Rules, 1962

(3)No licensed wholesale or retail vendor of denatured spirits shall reduce the strength of such spirits, whether by the addition of water, or by mixing with spirits of a lower strength, or by any other means whatsoever.Arrangement of Premises and Signboards for Vend of Intoxicants