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[Cites 0, Cited by 0] [Section 16C] [Entire Act]

State of Nagaland - Subsection

Section 16C(b) in Rules for the Administration of Justice and Police in Nagaland

(b)may annual the conviction of the convict, accused of any offence of which the Deputy Commissioner might have convicted him, or order a new trial on the same or an amended charge, or