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 211] [Entire Act] State of Tripura - Subsection Section 211(b) in Tripura Excise Rules, 1962 (b)When proceedings are pending in any criminal court against the licensee for any of the offences mentioned in Clauses (d) and (e) of sub-section (1) of Section 42 of the Act.
