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 162] [Entire Act]

State of Nagaland - Subsection

Section 162(c) in Nagaland Excise Rules

(c)immediately, on receiving the charas from the said excise warehouse or licensed vendor conveyed it to the nearest railway station and consigned it by railway to the Deputy Commissioner of the importing district and sent the railway receipt to such Deputy Commissioner in a registered cover.