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State of Mizoram - Section

Section 15 in Mizoram Excise Rules, 1983

15. Quarterly statement of exports to be furnished by exporting State.

- The Chief Excise authority of the State of export will furnish or cause to be furnished to the Commissioner a quarterly statement in the form prescribed by him from time to time soon after the close of the quarter as possible, showing, for the quarter concerned, all exports from that State to Mizoram and the amount of duty realised on such exports.