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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(1) in Nagaland Excise Rules

(1)Definition of overseas foreign liquor. - "Overseas Foreign Liquor" means liquor imported into India from overseas countries on which duty had been paid on its importation under the Indian Tariff Act. 1934 (Act 32 of 1934) or the Sea Customs Act, 1878 (Act 8 of 1878), but does not include denatured spirit.