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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Nagaland - Subsection

Section 77(2)(b) in Nagaland Excise Rules

(b)the Deputy Commissioner of the importing district has received a copy of the said pass from the Chief Revenue authority of the exporting district or place, or from the Officer- in-charge of the said distillery, brewery or warehouse.