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 22A] [Entire Act] State of Nagaland - Subsection Section 22A(a) in Rules for the Administration of Justice and Police in Nagaland (a)The President or the Governor of Assam may, either upon conditions or without conditions suspend the execution of any sentence or remit any punishment.
