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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Mizoram - Subsection

Section 190(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)Every notice referred to in sub-rule (1) shall be accompanied by the statement and list of particulars, required by Rule 182 in the case of an election petition and shall be signed and verified in like manner.