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 8] [Entire Act] State of Nagaland - Subsection Section 8(3) in The Nagaland Excise Act, 1967 (3)The State Government, the Excise Commissioner or the Deputy Commissioner may call for the proceedings held by any officer or person subordinate to him or subject to its or his control and pass such orders thereon as it or he may think fit.
