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 215] [Entire Act] State of Mizoram - Subsection Section 215(3) in Mizoram Excise Rules, 1983 (3)No change of site of an existing shop shall also be proposed until the necessity therefor has been established after a local enquiry held by the Deputy Commissioner himself or by the Superintendent of Excise.
