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 49] [Entire Act] State of Mizoram - Subsection Section 49(2) in Mizoram Liquor (Prohibition) Act, 2019 (2)All orders passed by the Commissioner shall be appealable to the Government at any time within thirty days from the date of the order complained of.
