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State of Tripura - Section

Section 39 in Tripura Excise Rules, 1962

39. To whom information of breaches of provisions of Act to be given.

- The information which officers referred to in Section 71 of the Act are required to give of breaches of provisions of the Act shall be given to the Collector or the Sub-Divisional Officer or to any Excise Officer having jurisdiction to investigate the offence.