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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Mizoram - Subsection

Section 15(2) in Mizoram Liquor (Prohibition) Act, 2019

(2)Any person who willfully misrepresent or acting in fraudulent manner shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.