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] [Entire Act] State of Mizoram - Section Section 171 in Mizoram Excise Rules, 1983 171. Manufacture, import, export, possession, sale, etc., of charas prohibited. - The manufacture, import, export, transport, possession and sale of charas by any person in Mizoram is prohibited absolutely.
