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] [Section 80] [Entire Act]

State of Nagaland - Subsection

Section 80(1) in Nagaland Excise Rules

(1)When any person desires to remove country spirit from any distillery or warehouse for export to any other State in India under a bond for payment of excise duty, he must execute a bond in the form prescribed by the State Government or the Governor of Nagaland, as the case may be, before the Deputy Commissioner of the district in which the distillery or warehouse is situated