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 29] [Entire Act] State of Mizoram - Subsection Section 29(b) in Mizoram Excise Rules, 1983 (b)Chemists or druggists holding permits from the Commissioner to obtain rectified spirit from a distillery or warehouse for the manufacture of medicines, chemicals or drugs;
