Section 17 in Mizoram Liquor (Prohibition) Act, 2019
17. No suspension, remission or commutation in any sentence awarded under this Act.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Act No 2 of 1974), or any other law for the time being in force, no sentence awarded under this Act shall be suspended or remitted or commuted.
