Section 54(2) in Mizoram Liquor (Prohibition) Act, 2019
(2)Notwithstanding such repeal, anything done or any action taken under the Mizoram Liquor (Prohibition & Control) Act, 2014 (Act No. 8 of 2014) and the Rules made or Notifications issued thereunder shall, in so far as they are consistent with the provisions of this Act. be deemed to have been done or taken under the relevant provisions of this Act.
