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 20] [Entire Act] State of Nagaland - Subsection Section 20(1) in The Nagaland Excise Act, 1967 (1)Duty shall not be so imposed on any article which has been imported into India and was liable on such importation to the payment of duly under the Indian Tariff Act, 1934 (32 of 1934) or the Sea Customs Act, 1962 (52 of 1962).
