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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(1)(c) in Mizoram Drug (Controlled Substances) Act, 2016

(c)seize any drug or substance or any other article and any animal or conveyance which he has reason to believe to be liable for confiscation under this Act and any document or other article which he has reason to believe may furnish evidence of the commission of any offence punishable under this Act; and