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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(vi) in Mizoram Drug (Controlled Substances) Act, 2016

(vi)"illicit traffic" in relation to controlled substances means production, possession, sale, purchase, transportation, warehousing, concealment, use or consumption, import or export inter-State of controlled substances without valid license, permit or prescription;