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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Mizoram - Subsection

Section 57(d) in The Mizoram Excise Act, 1973

(d)without lawful excuse ceases or refuses to perform or withdraws himself from the duties of his office, unless expressly and in writing allowed to do so by the Collector or unless he shall have given to his immediate superior two months' notice in writing of his intention to do so, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.