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 32] [Entire Act] State of Mizoram - Subsection Section 32(2) in Mizoram Liquor (Prohibition and Control) Rules, 2014 (2)A liquor company having registration shall have to pay mono carton registration fee for liquor to be imported per annum as may be prescribed by the Government.
