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] [Entire Act] State of Nagaland - Section Section 27 in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006 27. Power to amend Statutes. - The Board of Governors may, with the prior approval of the State Government, make new or additional Statutes or amend or repeal the Statutes.
