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] [Entire Act] State of Nagaland - Section Section 140 in Nagaland Excise Rules 140. Definition, etc. of ganja. - Ganja is included in the definition of "intoxicating drug" in Section, 2 (16) of the Act. The rate of duty will be prescribed by Government order. The time, place and manner of payment of duty are prescribed in Rules 243 and 245 of these rules.
