Rules for the Administration of Justice and Police in Nagaland (Fourth Amendment) Act, 19871
| [Nagaland Act No. 5 of 1987] | [2nd April, 1987] |
An Act Further to amend the Rules for the Administration or Justice and Police in Nagaland 1937.
It is hereby enacted in the thirty eighth year of the Republic of India as follows:
1 Received the assent of the Governor of Nagaland on 2nd April, 1987.
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.
2. Amendment of Section 2 of the Rules for the Administration of Justice and Police in Nagaland 1973 hereinafter referred to as Principal Rules.- 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 be substituted by the words these "rules".
(b) In section 2(1)(a) the word "Act" shall he substituted by the words "these Rules".