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 3] [Entire Act] Union of India - Subsection Section 3(b) in The Naga Hills-Tuensang Area Act, 1957 (b)in sub-paragraph (3), after the words "administrative area", the brackets and words "(other than the Naga Hills-Tuensang Area)" shall be inserted;
