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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Mizoram - Subsection

Section 260(1)(v) in Mizoram Excise Rules, 1983

(v)No compensation for closure of the licensed liquor shops or bars shall be given to the licensee for violation of the Excise Act or rules or any of the conditions of the licence or orders or notifications for the time being in force.