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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Mizoram - Subsection

Section 84(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(4)It shall be stated in the report whether the Select Committee are unanimous or otherwise in their recommendations. The whole report shall be signed by all the members of the Select Committee:Provided that any member of a Select Committee may record a minute of dissent on any point, and if he does so, may either refrain from signing the report or sign it stating that he does so subject to his minute of dissent. He shall hand in his minute within such time as may be fixed by the Chairman of the Select Committee.