Legal Document View

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
[Cites 0, Cited by 0] [Section 258(15)] [Section 258] [Entire Act]

State of Tripura - Subsection

Section 258(15)(ii) in Tripura Excise Rules, 1962

(ii)That he bottle the above named preparations at spirit strengths neither exceeding 42 per cent proof nor beyond the limits that may be fixed by the Excise Commissioner by means of suitable normal strength and allowance margins.