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] [Entire Act] State of Nagaland - Section Section 315 in Nagaland Excise Rules 315. Summoning of witnesses. - No Excise Officer empowered under Section 42 (2) of the Act shall summon any person to appear before him at a greater distance than forty miles from the usual place of residence of such person.(6)Rewards
