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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Nagaland - Subsection

Section 62(d) in The Nagaland Excise Act, 1967

(d)without lawful excuse ceases or refuse to perform or withdraws himself from the duties of his office, unless expressly and in writing allowed to do so by the Collector, or unless he shall have given to his immediate superior two months' notice in writing of his intention to do so, or