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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Mizoram - Subsection

Section 124(3) in Mizoram Police Act, 2011

(3)The Welfare Board shall have as many members as prescribed, and shall comprise of representatives from all police ranks. It may have also include other members in an advisory capacity. The members of the Welfare Board shall be nominated by the Director General of Police.