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 379(2)] [Section 379] [Entire Act] State of Nagaland - Subsection Section 379(2)(b) in Nagaland Municipal Act, 2001 (b)In every other case, unless the modification is, in the opinion of the Government, not of sufficient importance to require republication.