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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(1) in Mizoram Liquor (Prohibition) Act, 2019

(1)No holder of a permit under any of the provisions of this Act shall drink liquor in public place or institution to which the public may have access or in contravention of any conditions of such permit.