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State of Mizoram - Section

Section 4 in The Mizoram Excise Act, 1973

4. Wholesale and retail sale.

- The Administrator may, by notification, declare with respect either to the whole of the territory to which this Act applies or to any local area comprised therein, and as regards purchasers generally or any specified class of purchasers and generally or for any specified occasion, with quantity of any intoxicant shall, for the purposes of this Act, be the limit of sale by retail and of sale by wholesale, respectively.