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 159 in Nagaland Excise Rules 159. Definition, etc., of charas. - (i) The charas is included in the definition of the "intoxicating drug" in Section 2 (16) of the Act.(ii)The duty on charas will be prescribed by Government orders.Import
