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 7] [Entire Act] State of Mizoram - Subsection Section 7(1) in The Mizoram Excise Act, 1973 (1)Any person aggrieved by any order under this Act or any rule made thereunder passed by any officer, other than the Excise Commissioner, may, within such time and in such manner as may be prescribed, appeal to the Excise Commissioner.
