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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tripura - Subsection

Section 26(b) in Tripura Excise Rules, 1962

(b)in towns, the position of a liquor shop should be so far public that persons entering it should not escape observation, and it should be such as to render supervision easy, but it should not be to prominent as to compel attention, e.g., by occupying a whole site of a public square;