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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Mizoram - Subsection

Section 208(2) in Mizoram Excise Rules, 1983

(2)wholesale licences for the supply and sale of intoxicants may be granted for any number of years not exceeding five as the Government of Mizoram may decide in each case.Note. - "Licence for the wholesale" has the same meaning as the sale to trade licence.