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State of Nagaland - Section

Section 31 in Nagaland Excise Rules

31. Rules applicable to rectified and denatured spirits and absolute alcohol imported.

- The provisions of Rules 4 to 14 shall apply mutatis mutandis, to rectified and denatured spirit and absolute alcohol imported into Nagaland.Note- Pass for the import of denatured spirit into Nagaland in accordance with Rule 28 above shall be granted by the Superintendent of Excise of the district on prepayment by the importer of the pass fee prescribed in Rule 240 (ii) infra.
(D)Medicinal or toilet preparations and perfumes containing India-made spirit
Import