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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(2) in Mizoram Liquor (Prohibition) Act, 2019

(2)When the payments referred to in sub-section (1) have been duly made, the accused person, if in custody, shall be discharged, and the property seized, if any, shall be released or disposed of in a proper manner.