Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Mizoram - Subsection Section 32(1) in Mizoram Liquor (Prohibition and Control) Rules, 2014 (1)A liquor company trying to do business in Mizoram shall have to register on payment of such fee per annum as may be prescribed by the Government.
