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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Mizoram - Subsection

Section 2(1)(q) in Mizoram Liquor (Prohibition) Act, 2019

(q)"intermediate quantity" means any quantity of liquor which falls between small quantity and commercial quantity as specified by the state Government by notification in the official gazette;