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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Mizoram - Subsection

Section 128(2)(a) in Mizoram Excise Rules, 1983

(a)if issued to hospital, dispensaries and other medical institutions under Government management or supervision, the indents being signed or countersigned by Director of Health Services, Civil Surgeon or Medical Superintendent of the hospital concerned, as the case may be;