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 18(1)] [Section 18] [Entire Act]

State of Mizoram - Subsection

Section 18(1)(g) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(g)if having been nominated as candidate for a District Council of Autonomous District or having acted as election agent of any person so nominated, has failed to lodge a return of election expenses within the time and in the manner prescribed in Rule 174 unless 3 years have elapsed from the date on which the return ought to have been lodged or the Administrator has removed the disqualification;