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 75] [Entire Act] State of Tripura - Subsection Section 75(2) in The Bengal Excise Act, 1909 (2)The endorsement shall state-(a)the number of sureties,(b)the amount in which they, and the person for whose arrest the warrant is issued, are respectively to be bound, and(c)the time at which such person is to attend as aforesaid.
