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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Mizoram - Subsection

Section 9(a) in Mizoram Drug (Controlled Substances) Act, 2016

(a)where the contravention is by the licensed dealers, with suspension or cancellation of the license and shall also be barred from re-grant of license and with imprisonment for a term which may extend to five years, or with fine which may extend to one lakh rupees, or with both;