The Rules for Administration of Justice & Police in Nagaland (4th Amendment) Act, 1987

 
RULES FOR THE ADMINISTRATION OF 
 
JUSTICE AND POLICE IN NAGALAND (FOURTH 
AMENDMENT) ACT, 1987 
 
(THE NAGALAND ACT NO. 5 OF 1987) 
                         (Received the assent of the Governor of Nagaland on 2nd April,                          1987 and published in the Nagaland Gazette extraordinary dated 
27th April, 1987) 
 
 
 
An 
 
 
Act. 
 Further to amend the Rules for the Administration of Justice and Police in Nagaland 1937. It is hereby enacted in the thirty eighth year of the Republic of India as follows  
1. Short title, extent and commencement: (1) This Act may be called the Rules for the Administration of Justice and Police in Nagaland (Fourth Amendment) Act, 1987. (2) It extends to the whole State of Nagaland. (3) It shall come into force at once.  Amendment of Section 2 of the Rules for the Administration of 
Justice and Police in Nagaland 1973 hereinafter referred to as 
Principal Rules 
 2. In the Principal Rules as amended by the Rules for the Administration of Justice and Police in Nagaland .(Third Amendment) Act, 1984, the following shall be substituted in section 2 namely. (a) In section 2 (1) the words “this Act” shall he substituted by the words these “rules”. (h) In section 2 (1) (a) the word “Act” shall he substituted by the words “these Rules”.  
 

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