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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(c) in The Mizoram Excise Act, 1973

(c)a person licensed to cultivate or collect plant from which an intoxicating drug is produced may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced to any person licensed under this Act to deal in the same, or to any officer whom the Excise Commissioner may specify;