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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Mizoram - Subsection

Section 80(1) in Mizoram Liquor (Prohibition and Control) Act, 2014

(1)No Magistrate shall take cognizance of any offence charged against any Excise and Narcotics or Police personnel for the commission of an offence in course of the performance of duty under this Act unless the prosecution is instituted within three months of the commission of the act complained of.