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] [Section 15] [Entire Act] State of Nagaland - Subsection Section 15(6) in Nagaland Municipal Act, 2001 (6)The motion shall be deemed to have been carried only, when it has been passed by a majority of members, excluding the ex-officio members and nominated members, present and voting.
