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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Mizoram - Subsection

Section 12(6) in Lai Autonomous District (Village Councils) Act, 2007

(6)Any person who docs not comply with the order of collective works shall be liable to a fine either in kind or in cash not exceeding Rs.90 (Rupees ninety) per collective working day unless he has been exempted from collective works or has obtained commutation under Sub-section (1).