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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Mizoram - Subsection

Section 102(5) in Mizoram Excise Rules, 1983

(5)the quantities of wash and spirit in store.Under the last head of quantity of spirit remaining in stock in each case, vats or other receptacles shall be shown. Such accounts shall be open at all times to inspection by the Excise Officer-in-charge or other Excise Officer authorised by the Deputy Commissioner and by all superior Excise Officers.Warehouse for foreign liquor