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 1] [Section 3] [Entire Act] State of Nagaland - Subsection Section 3(1) in Nagaland Work-Charged and Casual Employees Regulation Act, 2001 (1)The State Government shall constitute the Work-charged and Casual Employees Commission to exercise the Powers and to perform the functions conferred under this Act.
