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 415] [Entire Act] State of Nagaland - Subsection Section 415(d) in Nagaland Municipal Act, 2001 (d)Remove a corpse or part of a corpse, which has been kept or used of purpose of dissection, otherwise, than in a closed respectable or vehicle;
