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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Mizoram - Subsection

Section 3(4) in Mizoram Drug (Controlled Substances) Act, 2016

(4)The Government may, by notification in consultation with Guwahati High Court constitute a District Level Co-ordination Committee chaired by the concerned District and Sessions Judge consisting the Enforcement and Prosecution Agencies with the terms and conditions as may be prescribed.