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(iii) in Mizoram Excise Rules, 1983 (iii)No beer shall be removed from a brewery except on prepayment of duty in the manner stated in sub-rules (i) and (ii) and under authority of a transport or export pass, as the case may be, issued by the Excise Officer in charge of the brewery.
