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[Cites 0, Cited by 0] [Section 207(2)] [Section 207] [Entire Act]

State of Mizoram - Subsection

Section 207(2)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine up to one thousand rupees or with both.