Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Mizoram - Subsection Section 15(e) in The Mizoram Excise Act, 1973 (e)no person shall use, keep or have in his possession and materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant.
