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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Mizoram - Subsection

Section 44(2) in Mizoram Liquor (Prohibition and Control) Act, 2014

(2)Where a person is shown to have been in possession of a small quantity of intoxicating liquor, the burden of proving that is was intended for the personal consumption of such person and not for sale or distribution, shall lie on such person.