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 232] [Entire Act] State of Nagaland - Subsection Section 232(1) in Nagaland Excise Rules (1)The fee for a licence to compound and blend foreign liquor shall be Rs. 500 to 750 per annum as fixed by the Excise Commissioner with reference to each case, payable in advance.
