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State of Nagaland - Section

Section 290 in Nagaland Excise Rules

290. Certain premises exempted from time limit.

- The above Rules287 to 289 do not apply to non- proprietary clubs, railway refreshment rooms, which are licensed for the retail vend of foreign liquor and also to shops for the retail sale of denatured spirit or to the premises of chemists or druggists who are licensed as such to sell medicated wines or rectified spirits.