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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Mizoram - Subsection

Section 31(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(3)Where the result does not conform to the prescribed specifications they shall be declared unfit for consumption and be destroyed by the order of the Commissioner or Superintendent of the district as the case may be in presence of the licencee or his agent and the Excise & Narcotics officer so detailed.