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State of Nagaland - Section

Section 230 in Nagaland Excise Rules

230. Fees for sale by Co-operative Society.

- The fee for a licence for the sale of foreign liquor by a Co-operative Society or an Association shall be determined in each case by the Excise Commissioner on the report of the Deputy Commissioner.Note. - For definition of 'Co-operative Society' or 'Association' see Note under Rule 256.