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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Mizoram - Subsection

Section 130(1) in Mizoram Excise Rules, 1983

(1)Except when spirit is removed from a warehouse to a bonded manufactory under sub- rule (1) of Rule 128, no spirit shall be removed except under a pass granted by the Deputy Commissioner or the Officer-in-charge in the prescribed form on payment of fees, if any, fixed for such pass and subject to the provisions of these rules.