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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Mizoram - Subsection

Section 5(1) in Mizoram Excise Rules, 1983

(1)Passes for the import of India-made foreign liquor shall be issued by the Commissioner, or the Superintendent of Excise acting on behalf of the Deputy Commissioner of the importing district only to (a) licensed vendors, (b) clubs, (c) persons in charge of Regimental or Assam Rifles or police canteens, and (d) persons approved by the Deputy Commissioner of the importing district.