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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(1) in Mizoram Liquor (Prohibition and Control) Act, 2014

(1)Whoever contravenes the provisions of sub-section (1) of Section 42 of this Act shall, on conviction, be punished with imprisonment for a term of not less than six months which may extend to five years and also with fine of not less than five thousand rupees which may extend to ten thousand rupees;