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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Mizoram - Subsection

Section 78(1)(b) in Mizoram Liquor (Prohibition and Control) Act, 2014

(b)may, in any case in which any property has been seized as being liable to confiscation under this Act, release the same on receiving payment of the value thereof, as estimated by the Commissioner or such Excise & Narcotics officer, or of such smaller sum as the Commissioner or the officer may think fit.