Section 76(2)(l) in The Mizoram Excise Act, 1973

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

(l)

(i)declaring the process by which spirit manufactured in India shall be denatured;

(ii)for causing such spirit to be denatured through the agency or under the supervision of its own officer;

(iii)for ascertaining whether such spirit has been denatured;

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