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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(2)(b) in The Nagaland Excise Act, 1967

(b)regulating appeals and revisions and in particular-
(i)declaring the cases in which appeals shall lie under sub-section (3) of Section 8 ;
(ii)prescribing the time and manner for presenting appeals and the procedure for dealing with appeals under sub- section (2) and under sub-section of Section 8; and
(iii)declaring, in case not provided for by the Act, the Excise Officers or classes of Officers who shall for the purposes of sub-section (3) of Section 8, be subordinate to, or subject to the control of the several authorities specified in that sub-section;