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 11] [Entire Act] State of Mizoram - Subsection Section 11(2) in Mizoram Home Guard Act, 1985 (2)The Commandant General shall also have authority to dismiss any home Guard on the ground of conduct which has led to his conviction on a criminal charge.
