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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Mizoram - Subsection

Section 20(2)(c) in Chakma Autonomous District Council (Village Councils) Act, 2002

(c)he shall keep the books and records of the Village Council and of the Village Council Court. He shall sent all such books and records to the Executive Committee as may be required by it, with his own signature and of the President.