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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Mizoram - Subsection

Section 25(3) in The Mizoram Civil Courts Act, 2005

(3)The Government may for discharging their functions and responsibilities require through the High Court the Civil Courts to furnish to the Government such particulars and information relating to the working of the Courts and other matters as they may call for from time to time.