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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Nagaland - Subsection

Section 164(3) in Nagaland Excise Rules

(3)Intimation of the arrival of the charas and of the realisation of the full duty thereon shall immediately be sent by the examining officer to the officer-in-charge of the bonded warehouse in the exporting State or to the Deputy Commissioner, as the case may be, from whom the drug was exported.