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] [Entire Act] State of Tripura - Section Section 111 in Tripura Excise Rules, 1962 111. Marking of vessels. - All vessels in which denatured spirit is manufactured, stored or supplied shall be legibly painted, branded or labelled with the words 'Denatured Spirit'.
