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] [Entire Act] State of Tripura - Section Section 185A in Tripura Excise Rules, 1962 185A. The offering of a bribe either in money or in kind or in any other way by the holder of a licence to an officer of the Excise Department will render the licence liable to suspension or cancellation.
