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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Mizoram - Subsection

Section 10(4) in The Mizoram Civil Courts Act, 2005

(4)The seal in use, in a Civil Court deemed to be established under sub-sections (1) to (4), immediately prior to the appointed date may continue to be used until an order is made by the High Court under Section 9.