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 2] [Entire Act] State of Mizoram - Subsection Section 2(3) in Mizoram Liquor (Prohibition and Control) Rules, 2014 (3)"Bonded Warehouse" means building used for storage of liquor in bond under the charge of the licencee and supervised by an Officer-in-Charge appointed by the Commissioner.
