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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(1)(d) in Mizoram Liquor (Prohibition) Act, 2019

(d)may employ breathalyzer or as such device for proof of alcohol consumption. If any person resist the use of such device, it shall be presumed that he has consumed liquor and charged accordingly. Any test result or report of such device shall be admissible as evidence in the court.