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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Mizoram - Subsection

Section 9(1) in The Mizoram Excise Act, 1973

(1)No intoxicant shall be imported unless-
(a)the duty, if any, payable under Chapter V has been paid or a bond has been executed for the payment thereof; and
(b)such conditions, if any, relating to payment of duly, licence, or requirements of public health as the Administrator may impose have been satisfied.