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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(3) in Mizoram Drug (Controlled Substances) Act, 2016

(3)After a search is conducted under sub-section (2), the officer shall record the reasons for such belief which necessitated such search and within seventy-two hours send a copy thereof to his immediate official superior.