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State of Tripura - Section

Section 233 in Tripura Excise Rules, 1962

233.

The Ayurvedic medicinal preparations in which process of fermentation and distillation are used in their preparations which fall outside the scope of the Medicinal and Toilet Preparations (Excise Duties) Act, 1955, or the Rules framed thereunder such a Mritasanjibani Sura or Mritasanjibani Sudha or Mritasanjibani or any other preparation manufactured in accordance with the recipe and direction laid down in Arkaprokash, Ayurved Sangraha and Vaisaja Ratnabali, hereafter referred to as "the preparations" are medicated wines of spirits.