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 57A] [Entire Act] State of Nagaland - Subsection Section 57A(1) in Nagaland Municipal Act, 2001 (1)Member of a Municipality, other than an ex-officio member, shall, before assuming his duties as Member, make and subscribe an oath or affirmation of his allegiance to the Constitution of India in the form, as may be prescribed in this behalf.
