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 38B] [Entire Act] State of Nagaland - Subsection Section 38B(2) in Rules for the Administration of Justice and Police in Nagaland (2)The statement made by a person who has accepted a tender may be given in evidence against him at such trial.V. Arms and Ammunition
