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 181(3)] [Section 181] [Entire Act] State of Tripura - Subsection Section 181(3)(i) in Tripura Excise Rules, 1962 (i)the supply of such liquor is made either by himself or by his agent previously approved by the Collector ; and