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 38] [Entire Act] State of Tripura - Subsection Section 38(2) in The Bengal Excise Act, 1909 (2)Every licence, permit or pass under this Act shall be granted for such period (if any) as may be prescribed by rules made by the Chief Commissioner under Section 85, Clause (e).
