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 288(3)] [Section 288] [Entire Act] State of Nagaland - Subsection Section 288(3)(c) in Nagaland Municipal Act, 2001 (c)Deposit rubbish in any vehicle or vessel not intended for the removal of filth and other polluted and obnoxious matter.