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State of Mizoram - Section

Section 10 in Mizoram Liquor (Prohibition) Act, 2019

10. Prescription of liquor by a registered medical practitioner.

(1)No person other than a registered medical practitioner shall issue any prescription for any liquor.
(2)Every prescription shall be in writing. It shall also be legible and clear. Unclear and ineligible prescription certificate may result in denial of liquor permit.