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 228] [Entire Act] State of Tripura - Subsection Section 228(c) in Tripura Excise Rules, 1962 (c)'nip' means a bottle containing not less than 170 ml. but not more than 189 ml. liquor.
