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 224] [Entire Act] State of Mizoram - Subsection Section 224(ii) in Mizoram Excise Rules, 1983 (ii)No new licence shall be granted to a previous licence holder until he has returned his time expired or cancelled licence to the officer who granted it or satisfied by the granting officer that he cannot do so.
