Section 19 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
19. Transitional Provision.
- A Community Certificate issued by any authority competent to issue the same under the relevant rules or orders/guidelines before the commencement of this Act shall, unless it is cancelled under the provision of this Act, be valid and shall be deemed to have been issued under the provisions of this Act.
