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 389] [Entire Act] State of Nagaland - Subsection Section 389(1) in Nagaland Municipal Act, 2001 (1)No place other than a Municipal market shall be used as a market unless such place has been licensed as market by the Chief Officer of the Municipality under section 399.
