Section 3(2)(c) in Nagaland Excise Rules

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State of Nagaland - Subsection

Section 3(2)(c) in Nagaland Excise Rules

(c)that the liquor may be imported only from a distillery,brewery, bonded warehouse or bonded laboratory in the exporting State, if the payment of duty leviable in the exporting State is to be avoided. No claim for the refund of this duty from the Government of Nagaland will ever be entertained, except as provided in Rule 13.

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State of Nagaland - Subsection

Section 3(2)(c) in Nagaland Excise Rules