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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(2)(d) in Chakma Autonomous District Council (Village Councils) Act, 2002

(d)All books and records shall be kept ready to be examined at any time by the Officer of the District Council or any person so appointed in this behalf.