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 75] [Entire Act] State of Mizoram - Subsection Section 75(b) in Mizoram Excise Rules, 1983 (b)On the arrival, at a warehouse in Mizoram, of any such liquor, it shall be gauged and approved by the Officer-in-charge of the warehouse, and shall be taken into store and entered in his accounts.
