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[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

State of Mizoram - Subsection

Section 131(2)(iv) in Mizoram Excise Rules, 1983

(iv)to a holder of permit to obtain such spirit for any purpose other than a scientific purpose mentioned above or the purpose of manufacture of medicinal and toilet preparations which do not contain alcohol;