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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Mizoram - Subsection

Section 46(4) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(4)Redistillation. - Except with the written permission of the Commissioner, the licencee shall not redistill any spirits other than those which remain in weak spirit receiver attached to the still and which have not been removed therefrom.