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 149] [Entire Act] State of Mizoram - Subsection Section 149(ii) in Mizoram Excise Rules, 1983 (ii)For the purpose of charging duty 90 per cent of the total volume of wort shall be deemed as equivalent to the volume of beer to be charged with duty.
