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 8] [Entire Act] State of Mizoram - Subsection Section 8(e) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006 (e)To demand and receive such fees, bills, invoices and collect charges as may be fixed by the Statutes or rules, as the case may be;
