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 153 in Nagaland Excise Rules 153. Definition, etc. of Bhang. - Bhang is included in the definition of intoxicating drug' in Section 2 (16) of the Act. The duty on bhang will be prescribed by Government orders. The time, place and manner of payment of duty are prescribed in Rule 243 of these rules.Import
