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

State of Mizoram - Subsection

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

(e)providing a penalty of such amount not exceeding five hundred rupees for breach of the rules made under Clause (d) and the authority who could investigate the breach of rules and impose the penalty;