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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(b) in Mizoram Excise Rules, 1983

(b)a licence granted under Section 17 of the Act, after such person has
(i)executed a bond (which may be either general or special) in prescribed form before the Commissioner for payment of the said duty and/or fee, and
(ii)obeyed all rules in force in the district or place from which the export was made.