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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Mizoram - Subsection

Section 68(4) in Mizoram Liquor (Prohibition and Control) Rules, 2014

(4)In case of IMFL, the Commissioner shall fix the prices. However, MRP, as arrived at, by adding various components of price structure, shall be displayed on each bottle by the manufacturer along with "For Sale in Mizoram Only" "Drinking of Liquor is Injurious to Health" and "Not For Sale to Persons Below 21 Years". The importer/ wholesaler shall inform the manufacturer the price (MRP) so fixed one month in advance before import.