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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Nagaland - Subsection

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

(2)"To bottle" means to transfer liquor from a cask or vessel to a bottle or other receptacle, whether any process of rectification be employed or not, and includes re-bottling.(3-a) "Club" means a society of persons associated together for social intercourse, for the promotion of politics, sports, arts, science, literature or for any purpose except the acquisition of gain, and whether the same be registered under the Indian Companies Act, 1956 (1 of 1956); Co-operative Societies Act, 1912 (11 of 1912); the Societies Registration Act, 1860 (21 of 1860), or otherwise incorporated or not.