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 175] [Entire Act] State of Tripura - Subsection Section 175(3) in Tripura Excise Rules, 1962 (3)The accounts shall be preserved for one year after the period covered by the licensee and shall be produced when called for by an officer not below the rank of a Sub-Inspector.
