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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(2) in Tripura Excise Rules, 1962

(2)The export pass shall be in the prescribed form in triplicate. The original copy of the pass shall be made over to the exporter. The duplicate copy shall be forwarded to such authority, if any, at the place of import, as may be specified by the Government of the importing State. The triplicate copy shall be kept on record of the office of the authority granting the pass.