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] [Entire Act] State of Nagaland - Section Section 20 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001 20. Power to make Rules. - The State Government may, for the purpose of giving effect to the provisions of this Act, make rules.
