Section 1 in Nagaland Work-Charged and Casual Employees Regulation Act, 2001
1. Short title, extent and commencement.
(1)The Act may be called the Nagaland Work-Chained and Casual Employees Act, 2001.(2)It shall extend to the whole of the State of Nagaland.(3)It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
