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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(2) in The Mizoram Excise Act, 1973

(2)Nothing in sub-section (1) shall apply to-
(a)any foreign liquor other than denatured spirit in the possession of any common carrier or warehouseman as such; or
(b)any foreign liquor lawfully procured by, and in the possession of any person for his own bona fide private consumption and not for sale.