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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Nagaland - Subsection

Section 240(iii) in Nagaland Excise Rules

(iii)Fees for issue of passes for the import by private individuals of India-made or overseas foreign liquor shall be charged at the rates prescribed in Rules 3 and 21 respectively of these rules.