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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Tripura - Subsection

Section 35(1)(b) in Tripura Excise Rules, 1962

(b)to any soldier, whether in uniform or not, or any member of a soldier's family, or any camp-follower, by any licensed vendor or the agent or servant of any licenced vendor unless such licensed vendor has been approved by the General Officer Commanding or the Officer Commanding a Cantonment or Camp :