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 151] [Entire Act] State of Mizoram - Subsection Section 151(iv) in Mizoram Excise Rules, 1983 (iv)Rules 104 to 130 applicable in case a bonded foreign liquor warehouse established by a private person shall apply mutatis mutandis, in the case of a Bonded Beer Warehouse :