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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(23) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(23)"Officer-in-Charge" means an Excise & Narcotics Officer in-charge of an Excise & Narcotics Station or an Officer appointed for the purpose of supervising the operations in a distillery, a brewery, a bottling plant or a bonded warehouse;