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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Mizoram - Subsection

Section 17(3) in The Mizoram Excise Act, 1973

(3)Notwithstanding anything contained in sub-sections (1) and (2), the Administrator may, by notification, prohibit the possession by any person or class of persons either throughout the whole of the territory to which this Act applies or in any local area, place or class of places comprised therein of any intoxicant either absolutely or subject to such conditions as he may prescribe.