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 2] [Entire Act] State of Nagaland - Subsection Section 2(2) in The Defence Pleaders (Appointment and Fees) Rules, 1976 (2)A copy of the panel of names of defence pleaders so prepared shall be sent to the High Court as well as to the State Governments concerned.
