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 216] [Entire Act] State of Nagaland - Subsection Section 216(iii) in Nagaland Excise Rules (iii)persons whose licences have been cancelled under the Excise, Opum or Dangerous Drugs Act or who have been held guilty of committing any serious shop malpractice ;
