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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Mizoram - Subsection

Section 71(1) in Mizoram Liquor (Prohibition and Control) Act, 2014

(1)Orders passed under this Act or under any rule made shall be appealable in such cases, to such authorities and under such procedure as may be prescribed by rules made under Section 73.