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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(2)(vii) in The Nagaland Excise Act, 1967

(vii)the prevention of drunkenness, intoxication, gambling or disorderly conduct in or near the business premises of the licence holder and of the meeting or remaining of persons of bad character in such premises;