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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Nagaland - Subsection

Section 56(2) in Nagaland Excise Rules

(2)The Deputy Commissioner, if he is satisfied on enquiry that the applicant is a fit person to hold the required licence and the premises in which such person proposes to carry on the operation or operations are suitable, shall grant a licence to such persons with the previous sanction of the Excise Commissioner.