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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Mizoram - Subsection

Section 73(2)(f) in Mizoram Liquor (Prohibition and Control) Act, 2014

(f)for fixing the strength, price or quality in excess of or below which any intoxicating liquor shall not be supplied or sold, and the quantity in excess of which denatured spirit shall not be possessed, and for prescribing a standard of quality for any intoxicating liquor;