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 156 in Mizoram Excise Rules, 1983 156. Vessels not to be used for returned beer, etc. - No returned beer or fermented liquor shall be put into any of the brewing or fermenting vessels described under Rule 134.Scales and Weights
