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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Tripura - Subsection

Section 109(xi) in Tripura Excise Rules, 1962

(xi)Procedure before issue of spirit for denaturation. - No spirit shall be issued for denaturation or placed in the vat in the denaturing room unless a proper quantity of approved denaturants has been provided and the proper Excise Officer have arranged to be present.