Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Nagaland - Section Section 184 in Nagaland Excise Rules 184. Different methods of settlement. - Settlement may be made by either "auction" on tender or in exceptional circumstances, by any other method, as may be prescribed by the Excise Commissioner.
