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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Nagaland - Subsection

Section 481(3) in Nagaland Municipal Act, 2001

(3)The cancellation or modification of any regulation under sub-section (2) shall take effect from such date, as the Government may specify in the notification under that sub-section or if no such date is specified, from the date of publication of such notification:Provided that such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.