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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Mizoram - Subsection

Section 9(2) in The Mizoram Excise Act, 1973

(2)The provisions of sub-section (1) shall not apply to any article which has been imported into India and was liable, on such importation, to duty under the Customs Act, 1962 :Provided that the provisions of Clause (b) of sub-section (1) shall not apply to any liquor manufactured in India and declared under Section 3 to be foreign liquor.