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] [Entire Act] State of Nagaland - Section Section 242 in Nagaland Excise Rules 242. Certain licence exempt from fees. - No fees are chargeable in respect of a licence to-(a)store country liquor in a Government warehouse under the contract supply system, or(b)store ganja in a Government or private warehouse.Time, place and manner of payment of duty
