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 30] [Entire Act] State of Nagaland - Subsection Section 30(4) in Nagaland Municipal Act, 2001 (4)The Government shall, when requested by the Election Commissioner, make available to the Election Commission such staff, which the Government considers necessary for discharge the functions conferred on the Election Commission by sub section (1).
