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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Nagaland - Subsection

Section 32(1) in Nagaland Excise Rules

(1)Medicinal and other preparations containing rectified spirit, imported from overseas countries, are exempted from the provisions of these rules relating to import, export, transport, possession and sale ; provided that the customs duty at the rate prescribed has been paid.