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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(c) in Mizoram Drug (Controlled Substances) Act, 2016

(c)where the contravention involves commercial quantity, with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees or with both.