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 61] [Entire Act] State of Nagaland - Subsection Section 61(a) in Nagaland Excise Rules (a)"India-made spirit" means plain spirit manufactured in a distillery in India under the supervision of Government, of a strength not less than 50 O.P. and includes India-made foreign spirits.
