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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Mizoram - Subsection

Section 35(1) in Mizoram Liquor (Prohibition) Act, 2019

(1)Officer-in-Charge of Excise & Narcotics or Police Station shall take charge of and keep in safe custody all articles seized under this Act and brought or delivered to them as the case may be.