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 12] [Entire Act] State of Mizoram - Subsection Section 12(4) in Mizoram Home Guard Act, 1985 (4)No proceedings shall be instituted in any court under sub-section (1) or sub-section (2) without the previous sanction of the Commandant General.
