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(x) in Tripura Excise Rules, 1962 (x)Minimum quantity. - The minimum quantity of spirit which shall be denatured at any one time shall be 1820 litres.
