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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Nagaland - Subsection

Section 160(2) in Nagaland Municipal Act, 2001

(2)Where any goods intended for consumption, use or sale within the municipal area of Municipality and liable to octroi under this Act, are required to be carried through one or more other municipal areas, the person liable to pay octroi shall, on payment of such transit fee, as may be prescribed, be issued a Transit Pass by the Municipality of the municipal area through which the goods are intended to be carried first.