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 404] [Entire Act] State of Nagaland - Subsection Section 404(3) in Nagaland Municipal Act, 2001 (3)Without prejudice to the foregoing provisions of this section, any person by whom or at whose instance any horses, cattle or other quadruped animals or birds, are so kept, abandoned or tethered, shall also be punishable under this Act.
