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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Nagaland - Subsection

Section 89(6) in Nagaland Excise Rules

(6)"Contractor" means a person to whom the exclusive privilege-
(a)of supplying by wholesale ; or
(b)of manufacturing and supplying by wholesale ;
country spirit to licensed retail vendors of the same, has been granted by the State Government or the Governor of Nagaland, as the case may be, under Section 18 of the Act;