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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Nagaland - Subsection

Section 146(ii) in Nagaland Excise Rules

(ii)If the weight should disclose a deficiency in the gross weight of the consignment, and if the wholesale vendor should object to pay duty thereon, on the ground that the deficiency is in the weight of the bags or chests and not of ganja the officer conducting the weighment shall, if the goladar so desires, it, weigh the ganja and the bags or chests separately. He must then re-seal the bags or chests.