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 7] [Entire Act] State of Nagaland - Subsection Section 7(1) in The Nagaland Excise Act, 1967 (1)Within a district the administration of the Excise Department and the Collector of Excise Revenue shall be under the charge of the Deputy Commissioner.
