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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(a) in The Mizoram Excise Act, 1973

(a)a licence for sale of intoxicants in more than one districts shall be granted only by the Excise Commissioner or by a Collector specially authorised by the Excise Commissioner in this behalf with the prior approval of the Administrator;