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 180] [Entire Act] State of Nagaland - Subsection Section 180(2) in Nagaland Municipal Act, 2001 (2)The tax on vehicles or animals shall be payable in advance in such number of instalments and in such manner as may be determined by regulations made in this behalf.Chapter - VIII Recovery of Taxes
