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[Cites 0, Cited by 0] [Section 278] [Entire Act]

State of Nagaland - Subsection

Section 278(1) in Nagaland Excise Rules

(1)The holder of a licence for retail sale of foreign liquor for consumption whether 'on' or 'off' the premises shall not keep or sell such liquor in "quart" bottles containing less than 600 ml. or in " pint" bottles containing less than 300 ml. of such spirit or except in sealed and capsuled bottles having their seals and capsules intact.