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 25] [Entire Act] State of Nagaland - Subsection Section 25(b) in The Nagaland Excise Act, 1967 (b)shall be in such form and shall contain such particulars as the Excise Commissioner subject to any rules made under Section 36, sub-section (2), Clause (g) may direct either generally or in any particular instance in this behalf:
