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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(2)(c) in Mizoram Drug (Controlled Substances) Act, 2016

(c)such other matters as the Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act and preventing and combating the abuse of controlled substances and illicit traffic therein.