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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Mizoram - Subsection

Section 6(4) in Mizoram Liquor (Prohibition) Act, 2019

(4)In prosecution for an offence under sub-section (3) of this Section, it shall be presumed, until the contrary is proved, that the person accused of the said offence consumed liquor for the purpose of being intoxicated and not for medicinal purpose.