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 216] [Entire Act] State of Nagaland - Subsection Section 216(ii) in Nagaland Excise Rules (ii)persons convicted of offences under the Excise, Opium, Opium Smoking or Dangerous Drugs Act of of any non- bailable offence ;
