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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Mizoram - Subsection

Section 7(3) in Mizoram Liquor (Prohibition) Act, 2019

(3)Where the contravention involves commercial quantity, with rigorous imprisonment for a term which shall not be less than one year but which may extend to five years with fine which shall not be less than ten thousand rupees but which may extend to one lakh rupees.