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State of Nagaland - Section

Section 14 in Nagaland Excise Rules

14.

Quarterly statement of exports to be furnished by exporting State.- The Chief Excise authority of the State of export will furnish or cause be furnished to the Excise Commissioner, Nagaland, a quarterly statement in the form prescribed by him from time to time soon after the close of the quarter as possible, showing, for the quarter concerned, all exports from that State to Nagaland and the amount of duty realised on such exports.