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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Mizoram - Subsection

Section 19(1) in The Mizoram Excise Act, 1973

(1)The Administrator may grant to any person, on such conditions and for such period as he may think fit, the exclusive privilege of manufacturing or of supplying or of both to the licensed vendors any country liquor or intoxicating drug within any specified local area.