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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Mizoram - Subsection

Section 131(2)(i) in Mizoram Excise Rules, 1983

(i)to a chemist or druggist requiring such spirit for the manufacture of drugs, medicines or chemicals and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse;