Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Mizoram - Section Section 26 in Mizoram Excise Rules, 1983 26. Definition of rectified spirit, etc. - Rectified spirit and absolute alcohol are defined in Rule 84 of these rules and denatured spirit is defined in Section 2(8) of the Act.
