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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Mizoram - Subsection

Section 77(4) in Mizoram Excise Rules, 1983

(4)The Superintendent of Excise shall then intimate the fact of the execution of the bond to the Commissioner and the Officer-in-charge of the distillery or warehouse, who shall after the particulars thereof have been entered in the prescribed bond register, issue the foreign liquor as if duty has been paid up to such quantity as is covered at any time by the bond.