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State of Mizoram - Section

Section 31 in Mizoram Excise Rules, 1983

31. Rules applicable to rectified and denatured spirits and absolute alcohol imported.

- The provisions of Rules 6 to 16 shall apply mutatis mutandis, to rectified and denatured spirit and absolute alcohol imported into Mizoram.Note. - Pass for the import of denatured spirit into Mizoram in accordance with Rule 28 above shall be granted by the Superintendent of Excise of the district on prepayment by the importer of the pass fee prescribed in Rule 206.ExportExport of India-made foreign spirits, rectified spirits, denatured spirits and spirituous preparations manufactured in Mizoram