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] [Section 3] [Entire Act] State of Mizoram - Subsection Section 3(5) in Mizoram Liquor (Prohibition and Control) Act, 2014 (5)establish or issue licence for a bonded warehouse wherein any intoxicating liquor may be deposited and kept without payment of duty;
