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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(2) in Mizoram Liquor (Prohibition) Act, 2019

(2)The administration of the provisions of this Act and the rules made thereunder and the collection of the excise revenue within a District shall ordinarily be under the charge of the Assistant Commissioner of Excise & Narcotics, or any officer empowered on this behalf.