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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Mizoram - Subsection

Section 207(1)(b) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(b)fraudulently defaces destroys or removes and list, notice or other documents affixed by or under the authority or a Returning Officer, or