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 156] [Entire Act] State of Nagaland - Subsection Section 156(2) in Nagaland Excise Rules (2)Two copies of the said pass shall be sent to the Deputy Commissioner or such other officer, as the State Government concerned may direct, of the district from which the import is to be made.
