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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Nagaland - Subsection

Section 49(ii) in Nagaland Excise Rules

(ii)Transport of India-made foreign spirits, rectified spirits, denatured spirits and spirituous preparations manufactured at a distillery or bonded warehouse in Nagaland from a distillery or bonded warehouse shall be governed by rules relating to issues from distillery and bonded warehouses.