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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(1) in Mizoram Drug (Controlled Substances) Act, 2016

(1)When any officer duly authorized under Section 21 is about to search any person under the provisions of Section 20, Section 21 or Section 22, he shall, if possible, take such person to the nearest gazetted officer of any of the departments mentioned in Section 21 or to the nearest Magistrate.