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] Union of India - Subsection Section 6(b) in The State Of Nagaland Act, 1962 (b)in the Fourth Schedule to the Constitution, in the Table--(i)entries 16 to 19 shall be re-numbered as entries 17 to 20,(ii)after entry 15, the following entry shall be inserted, namely:--
