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 164] [Entire Act] State of Nagaland - Subsection Section 164(2) in Nagaland Excise Rules (2)When the charas has been examined under Clause (1) of the rule and the import duty on the whole quantity exported or actually received, whichever is greater, has been fully paid, it shall be made over to the importer for sale.
