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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Mizoram - Subsection

Section 38(2)(ii) in Mizoram Liquor (Prohibition) Act, 2019

(ii)where the Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.