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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(1)(a) in Mizoram Liquor (Prohibition) Act, 2019

(a)may impose a fine to any person who committed an offence punishable under Section 5(2), Section 6(3) and Section 7(1) of this Act, an amount not exceeding five thousand rupees in lieu of prosecution in the court of law;