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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Mizoram - Subsection

Section 52(b) in The Mizoram Excise Act, 1973

(b)marks or otherwise deals with any bottle, case, package or other receptacle containing country liquor or marks the cork of any such bottle, with the intention of causing it to be believed that such bottle, case, package or other receptacle contains foreign liquor, shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees, or with both.