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 15] [Entire Act] State of Mizoram - Subsection Section 15(5) in Lai Autonomous District (Village Councils) Act, 2007 (5)The President shall summon the meeting at least once in two months and sixty days shall not elapse between the date of the last meeting and the next meeting.
