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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Mizoram - Subsection

Section 63(2) in The Mizoram Excise Act, 1973

(2)The bond shall be in the form contained in the Second Schedule appended to this Act and the provisions of the Code of Criminal Procedure 1898, as applicable to the Union territory under the Administration of Justice Rules, shall in so far as they are applicable, apply to all matters connected with such bond or with the non-execution thereof as if it were a bond to keep the peace ordered to be executed under Section 106 of that Code.