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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Mizoram - Subsection

Section 45(1) in Mizoram Liquor (Prohibition) Act, 2019

(1)No Magistrate shall take cognizance of any offence charged against any Excise and Narcotics or Police personnel for the commission of an offence in course of the performance of duty under this Act unless the prosecution is instituted within one month of the commission of the act complained of.