Section 15C in Rules for the Administration of Justice and Police in Nagaland
15C.
In respect of all offences under the Indian Penal Code or under any other law, to be investigated, inquired into, tried and otherwise dealt with according to the provisions of these Rules, the words and expressions defined in Section 2 of the Code of Criminal Procedure [1973] [Substituted for the figures '1989' vide Nagaland Act 7 of 1974.] shall unless a different intention appears from the subject or context be deemed to have the same meanings as assigned to them by that Code, references to the Code being construed, as and where necessary, as referring to the Rules for the Administration of Justice and Police in the [Nagaland] [Substituted for the words 'the District' vide Nagaland Act 7 of 1974.] in so far as they may be made applicable to the district:Provided that if "in any other law" any terms and expressions are defined to bear a special meaning in relation to an offence under that law, such terms and expressions shall also be similarly construed in so far as they may be applicable to the District.
