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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(14)(a) in Mizoram Liquor (Prohibition and Control) Act, 2014

(a)any liquor for human consumption and spirituous preparations, not being a medicinal preparation or a toilet preparation under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (Central Act 16 of 1955) or