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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Mizoram - Subsection

Section 141(2) in Mizoram Police Act, 2011

(2)If any direction or regulation made under this section relates to any matter with respect to which there is a provision in any law, rule or bylaw of the Corporation or of any other Municipal or Local Authority in relation to public health, convenience or safety of the locality, such regulation shall be subject to such law, rule or bylaw.