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 109] [Entire Act] State of Tripura - Subsection Section 109(ix) in Tripura Excise Rules, 1962 (ix)Minimum strength of spirit to be denatured. - The strength of the spirit to be denatured shall not be less than 60° overproof.
