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 247] [Entire Act] State of Tripura - Subsection Section 247(2) in Tripura Excise Rules, 1962 (2)No issue shall be given prior to the receipt of the Chemical Examiner's report, or if the actual strength as declared by him exceeds 42 per cent proof.
