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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(1)(b) in Mizoram Liquor (Prohibition) Act, 2019

(b)may, in any case in which any property has been seized as being liable to confiscation under this Act, confiscate or release the same by imposing a fine of such amount estimated by the competent authority as deem fit.