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 49] [Entire Act] State of Nagaland - Subsection Section 49(6) in The Nagaland Excise Act, 1967 (6)The provisions of Sections 498 to 502, 513, 514 and 515 of the Code of Criminal Procedure 1898 (5 of 1898), shall apply, so far as may be, in every case in which bail is accepted or a bond taken under this section.
