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 414] [Entire Act] State of Nagaland - Subsection Section 414(3) in Nagaland Municipal Act, 2001 (3)Any contravention of the provisions of sub-section (1) shall be deemed to be a cognisable offence within the meaning of the Code of Criminal Procedure, 1973 (Act 2 of 1974).
