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] [Entire Act] State of Mizoram - Section Section 215 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974 215. Removal of disqualification. - Any disqualification under this Chapter shall be removed by the Government for reasons to be recorded in writing.Miscellaneous
