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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Nagaland - Subsection

Section 71(a) in Nagaland Excise Rules

(a)For the bottling of brandy, whisky, gin and rum manufactured in India or imported from abroad, the licensee shall, in no case, use any "quart" bottles containing less than 600 ml. or any pint bottle containing less than 300 ml. of such spirit, except in the case of liquor bottled as samples and disposed of as such.