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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Mizoram - Subsection Section 2(6) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974 (6)"Corrupt practice" means any of the practices specified in Rule 193 or Rule 194 of these Rules;
