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] [Entire Act] State of Mizoram - Section Section 248 in Mizoram Excise Rules, 1983 248. When licensed premises to be kept open or closed. - Unless otherwise ordered by the Commissioner, premises licensed for the vend of an intoxicant may be kept open or closed as stated in the following rules.
