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] [Section 198] [Entire Act] State of Nagaland - Subsection Section 198(2) in Nagaland Municipal Act, 2001 (2)Where there is reasonable suspicion that goods brought within the octroi limit have been under valued, such goods may be seized after paying fifteen per cent on the value of the goods as shown in the document.
