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State of Nagaland - Section

Section 196 in Nagaland Excise Rules

196. Re-settlement.

- The same procedure will be followed at the re-settlement of licences which have been cancelled or resigned as at the original settlement. Such settlement will ordinarily be made by auction or tender at the reserved fees originally sanctioned, and the result of the re-seltlement will be reported to the Excise Commissioner in the prescribed form.