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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Mizoram - Subsection

Section 36(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(2)The purpose for which the distillery, brewery or bottling plant is proposed to be opened, specifying in detail the nature of the business which the applicant desires to carry on therein;