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 84] [Entire Act] State of Mizoram - Subsection Section 84(32) in Mizoram Excise Rules, 1983 (32)"Warehouse" means the buildings erected by the Government of Mizoram or a private, individual as the case may be, for the storage of liquor in bond under the charge of the licensee (contractor);
