Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 238 in Nagaland Excise Rules

238. Fees for a bhang licence for medicinal purposes.

- The fee for a licence for the possession of duty paid bhang for the manufacture of bona fide medicinal preparation there from, and for the possession and sale of bona fide medicinal preparations of bhang to his own patient or for bona fide medicinal purposes by a medical practitioner, chemist, druggist, kaviraj or Hakim shall be Rs. 5 per annum payable in advance.