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 201] [Entire Act] State of Tripura - Subsection Section 201(2) in Tripura Excise Rules, 1962 (2)If no one appears to receive the thing confiscated sale- proceeds or the amount, if any, deposited within two months from the order on appeal, such thing, sale-proceeds or amount shall be forfeited to the Government.
