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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Mizoram - Subsection

Section 61(2) in Mizoram Liquor (Prohibition and Control) Act, 2014

(2)Nothing in sub-section (1) shall absolve any person who imports, exports, transports, manufactures sells or has possession of an intoxicating liquor on account of another person from liability to any punishment under this Act for the unlawful import, export, transport, manufacture, sale or possession of such article.