Section 18 in Mizoram Liquor (Prohibition) Act, 2019
18. Bar of application of Section 360 of the Code of Criminal Procedure, 1973 and of the Probation of Offenders Act, 1958.
- Nothing contained in section 360 of the Code of Criminal Procedure, 1973 (Act No 2 of 1974) or in the Probation of Offenders Act, 1958 (Act No 20 of 1958), shall apply to a person convicted of an offence under this Act, unless such person is sick or infirm or old aged.
