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 253] [Entire Act] State of Nagaland - Subsection Section 253(2) in Nagaland Excise Rules (2)Temporary bar licences. - A temporary bar licence for theatres, cinemas, race meets, social gatherings and other places of amusement may be granted by the Deputy Commissioner on payment of fees prescribed in Rule 227 of these rules.
