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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Nagaland - Subsection

Section 157(1) in Nagaland Municipal Act, 2001

(1)On payment of the octroi the person liable to pay the octroi shall be issued a receipt in such form, as may be prescribed and the receipt shall be maintained by such person for period of one year from the date of the issue and shall be produced on demand.