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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Mizoram - Subsection

Section 97(1) in Mizoram Excise Rules, 1983

(1)The distiller shall only distil wash which has been prepared within the distillery and no wash (except spent wash from which all alcohol has been extracted) shall be, on any account, removed from or allowed to pass out of the distillery except sealed samples forwarded by the Officer-in-charge to the Chemical Examiner under the general or special orders of the Commissioner.