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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Mizoram - Subsection

Section 128(2)(b) in Mizoram Excise Rules, 1983

(b)if issued to hospitals, dispensaries and other medical institutions, not under Government management or supervision but specially authorised by the Commissioner to obtain supplies of such spirit without payment of duty and pass fees or pass-fees, the indents being signed or countersigned by the Medical Superintendent of such hospital, dispensary or institution;