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State of Mizoram - Section

Section 14 in Mizoram Excise Rules, 1983

14. Refund of duty or pass fee if import is not effected.

- If the person authorised to import India-made foreign liquor under Rules 6 to 13 does not import the liquor for which he has deposited the duty he will be entitled to a refund of the full amount deposited by him after the facts have been verified by the exporting State.