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 6] [Entire Act] State of Mizoram - Subsection Section 6(6) in Mizoram Liquor (Prohibition) Act, 2019 (6)Alcohol Breathalyzer may also be used for proof of liquor consumption. The result of such alcohol breathalyzer test shall be valid and admissible evidence in the court of law.
