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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Mizoram - Subsection

Section 70(2) in Mizoram Liquor (Prohibition and Control) Act, 2014

(2)The administration of the provisions of this Act and the rules made thereunder and the collection of the excise revenue within a District shall ordinarily be under the charge of the Superintendent of Excise & Narcotics, or any officer empowered on this behalf.