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 10] [Entire Act] State of Mizoram - Subsection Section 10(2) in Mizoram Liquor (Prohibition) Act, 2019 (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.
