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 250] [Entire Act] State of Tripura - Subsection Section 250(3) in Tripura Excise Rules, 1962 (3)No spirituous preparation shall be removed from the warehouse except under cover of a pass granted by the officer-in- charge.
