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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Nagaland - Subsection

Section 18(b) in Rules for the Administration of Justice and Police in Nagaland

(b)when the offence is one against the State, or has caused death or danger to life, or amounts to robbery, or concerns the counterfeiting of coin, or the making of fraudulent documents or the like.