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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(b) in The Mizoram Excise Act, 1973

(b)on such conditions as may be determined by the Administrator, a licence granted under the Excise Law in force in another State for sale of intoxicants may be deemed to be a licence granted under this Act;