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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

State of Nagaland - Subsection

Section 141(1)(c) in Nagaland Excise Rules

(c)on failure to lodge ganga in licensed warehouse in the importing district within a reasonable time from the date of its receipt at the source of supply, a sum equal to the duty on the entire quantity of ganga not so lodged.