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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Mizoram - Subsection

Section 32(45) in The Mizoram Civil Courts Act, 2005

(45)A suit to recover property obtained by an Act which is, or save for the provisions of Chapter IV of the Indian Penal Code (Act 45 of 1860) would be an offence punishable under Chapter XVII of the said Code;