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 235] [Entire Act] State of Tripura - Subsection Section 235(viii) in Tripura Excise Rules, 1962 (viii)the maximum quantity of finished preparation in L.P. litres intended to be stored at any one time ; and
