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] [Entire Act] State of Mizoram - Section Section 37 in Mizoram Liquor (Prohibition) Act, 2019 37. Cognizance of offence. - No Court shall take cognizance of an offence under this Act unless a report in this regard is made by an officer mentioned under Section 25 of this Act.
