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 18] [Entire Act] State of Mizoram - Subsection Section 18(4) in Lai Autonomous District (Village Councils) Act, 2007 (4)The Secretary shall be responsible for the proper and up-to-date maintenance of all books and records.
