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 27] [Entire Act] State of Nagaland - Subsection Section 27(c) in Nagaland Municipal Act, 2001 (c)An heinous crime or an offences involving moral turpitude has remained under detention for more than 48 hours; or
