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] [Entire Act] State of Nagaland - Section Section 57B in Nagaland Municipal Act, 2001 57B. Prohibition against sitting and voting before making oath or affirmation. - No person shall sit and vote as an elected member before he has complied with the requirements of section 57A.
