Section 21 in Nagaland Interpretation and General Clauses Act, 1978
21. Provisions as to offences punishable under two or more enactments.
- Where an act or omission constitutes an offence under two or more enactments, then the offender shall be liable to be prosecuted or punished under either or any of them, but shall not be liable to be punished twice for the offence office.
