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State of Mizoram - Section

Section 3 in The Mizoram Excise Act, 1973

3. Power to declare foreign liquor.

- The Administrator may, by notification, declare beer, brandy, whisky, gin, run, milk punch, wines and such other liquor as foreign liquor for the purposes of this Act:Provided that where the interests of any State may be affected, no such declaration shall be made except after obtaining the previous sanction of the Central Government.