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 6] [Entire Act] State of Nagaland - Subsection Section 6(3) in Nagaland Municipal Act, 2001 (3)When a notification is issued under subsection (1), the provisions of sub section (2) of Section 3 relating to the publication of the notification of section 4 relating to the submission of objections, shall apply.
