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 2] [Entire Act] State of Mizoram - Subsection Section 2(1) in The Mizoram Excise Act, 1973 (1)"Administration of Justice Rules" means the "Rules for the regulation of the procedure of officers appointed to administer justice in the Lushai Hills" made by the Governor of Assam under Section 6 of the Scheduled Districts Act, 1874;
