Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Mizoram - Subsection Section 56(2) in The Mizoram Excise Act, 1973 (2)If any person not employed a aforesaid consumers any such intoxicants on such premises, he shall be punished with fine which may extend to two hundred rupees.
