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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Mizoram - Subsection

Section 86(2) in Mizoram Excise Rules, 1983

(2)Purposes for which distillery may be opened. - Distillery may be opened for-
(a)supply of foreign liquor;
(b)supply of spirit for the manufacture of chemicals, medicated articles, etc. or for other industrial purposes;
(c)for the above two purposes combined.