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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Mizoram - Subsection

Section 9(d) in Mizoram Drug (Controlled Substances) Act, 2016

(d)where the contravention involves the manufacturer of controlled substances, such person shall be liable to imprisonment which may extend to three years or with fine which may extend to fifty thousand rupees, or with both;