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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Mizoram - Subsection

Section 30(2)(h) in The Mizoram Civil Courts Act, 2005

(h)Any other matter which in the opinion of the High Court has to be or may be prescribed for the effective enforcement of the Act and the administration of the Courts.