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 106] [Entire Act] State of Nagaland - Subsection Section 106(1) in Nagaland Municipal Act, 2001 (1)The Chief Officer of a Municipality shall, within three months of the close of a year, cause to be prepared a financial statement for the proceeding year in respect of the accounts of the Municipality.
