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 395] [Entire Act] State of Nagaland - Subsection Section 395(2) in Nagaland Municipal Act, 2001 (2)The Chief Officer may, remove and sell by auction or otherwise dispose of any animal or carcass of any animal or any flesh, seized under sub-section (1).
