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 56] [Entire Act] State of Nagaland - Subsection Section 56(5) in Nagaland Municipal Act, 2001 (5)No court shall take cognisance of any offence under section 54, or under clause (a) of sub section (2) of this section unless there is a complaint made by order or, or under authority from, the Election Commission.
