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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Mizoram - Subsection

Section 53(b) in The Mizoram Excise Act, 1973

(b)in any case not otherwise provided for in this Act, wilfully contravenes any rule made under Section 76, or wilfully does or omits to do anything in breach of any of the conditions of such licence, permit or pass, shall be punished with fine which may extend to five hundred rupees.