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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Nagaland - Subsection

Section 1(2) in Rules for the Administration of Justice and Police in Nagaland

(2)The Deputy Commissioner, the Assistant Commissioner and Assistants to the Deputy Commissioner, shall be appointed by the Governor. The Governor or the Deputy Commissioner, subject to the control of the Governor, may define the jurisdiction within which Assistants to the Deputy Commissioner may exercise all or any of the powers with witch they may respectively be invested under these Rules.