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] [Section 106] [Entire Act] State of Mizoram - Subsection Section 106(31) in Mizoram Cooperative Societies Act, 2006 (31)grant of lease of mortgaged property contrary to the provisions of law; the exercise of right to vote by persons who are ineligible to vote;
