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 222] [Entire Act] State of Tripura - Subsection Section 222(b) in Tripura Excise Rules, 1962 (b)India-made spirit means plain spirit manufactured in a distillery in India under the supervision of Government of a strength not less than 40° O.P. and includes India-made foreign liquor :
