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 72A] [Entire Act] State of Nagaland - Subsection Section 72A(3) in Nagaland Forest Act, 1968 (3)No Court shall enforce any decree or order against the Government or any person or authority for any action taken or purported to have been taken under the rules referred to in sub-Section (1).
