Section 77(1)(b) in Nagaland Excise Rules

[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Nagaland - Subsection

Section 77(1)(b) in Nagaland Excise Rules

(b)a licensed wholesale dealer in country spirit after he or his agent has-

(i)executed a bond (which may be either a general or a special bond) in favour of the principal Revenue Officer of the district or place of export for payment of the said duty, and

(ii)obeyed all rules in force in the district or place from which the export was made.

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State of Nagaland - Subsection

Section 77(1)(b) in Nagaland Excise Rules