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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Nagaland - Subsection

Section 180(iii) in Nagaland Excise Rules

(iii)Shop not to be ordinarily settled below minimum reserved fees. - A shop shall not ordinarily be settled below the minimum reserved fee. When for special reasons, the Deputy Commissioner considers that a shop should be settled below the minimum reserved fee, he shall, when applying for the sanction of Excise Commissioner to the settlement, state in full his reasons for making the recommendation.