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 212] [Entire Act] State of Tripura - Subsection Section 212(ii) in Tripura Excise Rules, 1962 (ii)that export of denatured spirit to other States shall be allowed on production of an import permit obtained from the respective State of import;
