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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(2)Any person whose name is mentioned in the blacklist shall be debarred from applying for or holding any excise licence within Mizoram for such period, not exceeding five years, as may be specifically indicated in the order.