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[Cites 0, Cited by 0] [Section 136(3)] [Section 136] [Entire Act]

State of Mizoram - Subsection

Section 136(3)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)The scrutiny shall be complete, if possible, on the day fixed for the nomination of candidates but if it cannot be completed on that day it may be adjourned to the following day or, if the following day is a holiday, to the next working day.