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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Nagaland - Subsection

Section 86(b) in Nagaland Excise Rules

(b)If the Excise Commissioner so directs, each such cask or other vessel shall be sealed by the Officer-in-charge and a distinct impression of the seal affixed on the pass forwarded to the Officer-in-charge of the distillery or warehouse to which the spirit is to be transported.