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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Nagaland - Subsection

Section 3(1) in Nagaland Excise Rules

(1)Passes for the import of India-made foreign liquor shall be issued by the Assistant Commissioner of Excise or the Superintendent or Deputy Superintendent of Excise acting on behalf of the Deputy Commissioner of the importing district only to (a) licensed vendors, (b)clubs, (c) persons-in-charge of Regimental police canteens : and (d) persons approved by the Deputy Commissioner of the importing district.