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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(2) in Mizoram Drug (Controlled Substances) Act, 2016

(2)Any person will fully or maliciously giving false information and so causing an arrest or search being made under this Act shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to twenty thousand rupees, or with both.