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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Nagaland - Subsection

Section 8(1) in The Nagaland Excise Act, 1967

(1)Orders passed under this Act or under any rule made hereunder shall be appealable as follows in the manner prescribed by such rules as the State Government may make in this behalf:
(a)to the Excise Commissioner, any order passed by the Deputy Commissioner, any order passed by the Commissioner or a Collector other than the Deputy Commissioner;
(b)to the State Government, any order passed by the Excise Commissioner.