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] [Section 297] [Entire Act] State of Nagaland - Subsection Section 297(iii) in Nagaland Excise Rules (iii)The accounts shall be preserved for one year after the period covered by the licence and shall be reduced when called for by an Excise Officer not below th rank of Assistant Inspector.
