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 45] [Entire Act] State of Mizoram - Subsection Section 45(b) in Mizoram Liquor (Prohibition and Control) Act, 2014 (b)have in his possession any denatured alcohol in respect of which he knows or has reason to believe that such alteration or attempt has been made.
