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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(1)(c) in Mizoram Drug (Controlled Substances) Act, 2016

(c)vexatiously or unnecessarily detains, searches or arrests any person, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees, or with both.