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 146 in Tripura Excise Rules, 1962 146. Brewer's declaration. - The brewer must sign a declaration that the beer was brewed by him and had never left his premises, and that no part of it consist of 'bottoms' or 'returns' from vendors or other customers.
