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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Nagaland - Subsection

Section 127(c) in Nagaland Excise Rules

(c)in the case of denatured spirit to persons holding licences for sale of such spirit or for the possession of such spirit for business purposes in excess of the quantity fixed as the limit of private possession and holding a permit from the Deputy Commissioner to obtain such spirit from the distillery or warehouse ;