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 160] [Entire Act] State of Nagaland - Subsection Section 160(4) in Nagaland Municipal Act, 2001 (4)The goods referred to in sub-section (2) shall be allowed to be carried through the municipal areas referred to in the clause (e) of sub-section (3) on production of the Transit Pass and without paying any octroi.
