Section 30(2)(d) in The Mizoram Civil Courts Act, 2005

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(2)(d) in The Mizoram Civil Courts Act, 2005

(d)regulating the issue of licences by the Principal District Judge of the district to persons to act as petition writers in Civil Courts in that district and the conduct of business by them and the scale of fees to be charged by them.

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State of Mizoram - Subsection

Section 30(2)(d) in The Mizoram Civil Courts Act, 2005