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State of Mizoram - Section

Section 150 in Mizoram Police Act, 2011

150. Validity of rules and orders.

- No rule, regulation, order, direction, or notification made or published and no adjudication, inquiry or act done under any provision of this Act, or under any rules made there under, which is in substantial conformity with the same, shall be deemed illegal, void or invalid by reason of any defect of form.