Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243] [Entire Act] State of Mizoram - Subsection Section 243(ii) in Mizoram Excise Rules, 1983 (ii)persons convicted of offences under the Excise, Opium or Dangerous Drugs Act or of any non-bailable offence;
