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State of Nagaland - Section

Section 41 in Nagaland Interpretation and General Clauses Act, 1978

41. Citation of enactments.

(1)Any enactment may be cited by reference to the title conferred thereon or by reference to the number and year thereof.
(2)Any provision in an enactment may be cited by reference to the section of the enactment in which the provision is contained.