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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Mizoram - Subsection

Section 33(3) in Mizoram Drug (Controlled Substances) Act, 2016

(3)No court shall take cognizance of any offence under sub-section (1) or subsection (2) of this section, except on a complaint in writing made with the previous sanction of the Government.