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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Mizoram - Subsection

Section 43(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)Any member may, at any time, submit a point of order for the decision of the Chairman, but in doing so he shall confine himself to stating the point.