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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(5) in Mizoram Drug (Controlled Substances) Act, 2016

(5)The Government may, by notification published in Official Gazette, declare any drug to be a Controlled Substance, and also specify the small quantity and commercial quantity for the controlled substance, for the purposes of this Act.