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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Mizoram - Subsection

Section 208(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)No court shall take cognisance of any offence punishable under Rule 200 or under Rule 205 or under Clause (a) of sub-rule 207 unless there is a complaint made by order of or under authority from the Government.