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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Mizoram - Subsection

Section 75(a) in Mizoram Excise Rules, 1983

(a)Whenever any foreign liquor is imported under a bond as aforesaid, it must, on arrival in Mizoram be taken direct to the excise warehouse specified in this behalf in the pass referred to in Rule 74 and fixed by the Commissioner for the storage of such liquor.