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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Nagaland - Subsection

Section 80(4) in Nagaland Excise Rules

(4)The Superintendent of Excise shall then intimate the fact of the execution of the bond to the Officer in-charge of the distillery or warehouse, who shall after the particulars thereof have been entered in a register, issue the liquor as if duty has been paid.