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(2) in The Nagaland Excise Act, 1967 (2)In cases not provided for by Clauses (a) and (b) of sub- section (1) orders passed under this Act or under any rules made thereunder shall be appealable to the State Government.
