Legal Document View

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
[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Nagaland - Subsection

Section 109(2)(b) in Nagaland Municipal Act, 2001

(b)Require, by written notice, any person accountable for and having custody and control of any document, cash or article to appear in person before such authority