Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 89] [Entire Act] State of Nagaland - Subsection Section 89(31) in Nagaland Excise Rules (31)"Warehouse" or "Spirit warehouses" means the buildings erected by State Government or the Governor of Nagaland as the case may be for the storage of liquor in bond under the charge of the contractor ;
