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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Nagaland - Subsection

Section 17(2) in The Nagaland Excise Act, 1967

(2)Any club which has transactions with its members in respect of foreign liquor, shall be deemed to be conducting retail sales and shall be required to take out a licence under this Act on payment of such fees and subject to such restrictions and on such conditions as the State Government may prescribe.