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State of Nagaland - Section

Section 5 in Rules for the Administration of Justice and Police in Nagaland

5.

The ordinary rules of the police shall, as far as they are applicable, be observed by the regular police and all returns in matters of accounts and all registers required to be kept by the police, as far as they are applicable, shall be made and kept up.[* * * * *] [The words 'The Superintendent of Police, Naga Hills-Tuensang Area shall exercise the power of Inspector-General in the Naga Hills' have been deleted by Nagaland Act 7 of 1974.]