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] [Entire Act] State of Mizoram - Section Section 29 in Mizoram Liquor (Prohibition and Control) Rules, 2014 29. Removal of Liquor from Bonded Warehouse, Distillery, Bottling Plant or Brewery. - No liquor shall be removed without the production of transport permit issued by Competent Authority
