Legal Document View

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
[Cites 0, Cited by 0] [Section 32(36)] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(36)(l) in The Mizoram Civil Courts Act, 2005

(l)for improper arrest under the Code or in respect of the issue of an injunction wrongfully obtained under the said Code; or (m) for injury to the person in any case not specified in the foregoing sub-Clauses of this Clause;