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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Mizoram - Subsection

Section 92(3) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(3)Where the objection prevails, the Bill shall be brought forward again at a future meeting, and may then be passed with or without further amendment.