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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(c) in The Mizoram Excise Act, 1973

(c)from which an appeal has been preferred but such appeal has been disposed of, for the purpose of signifying himself as to the correctness, legality or propriety of any decision or order passed and if in any case it appears to him that such decision or order should be modified, annulled, reversed or remitted for reconsideration, he may pass such orders thereon as he may deem fit: