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 156] [Entire Act] State of Nagaland - Subsection Section 156(1) in Nagaland Excise Rules (1)A licensed vendor desiring to import bhang must apply for a pass to the Deputy Commissioner who, if he is satisfied that there is necessity for such import and that the duty has been paid, shall grant him a pass in the prescribed form.
