Section 38B(1) in Rules for the Administration of Justice and Police in Nagaland
(1)Where a pardon has been tendered under Rule 38-A and the Public Prosecutor or any other person conducting the case for the State certified that in his opinion any person who has accepted such tender has either, be wilfully concealing anything essential or by giving false evidence, not complied with the conditions on which the tender was made, such person may be tried for the offence is respect of which the pardon was so tendered or for any other offence of which he appears to have been guilty in connection with the same matter.
