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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Nagaland - Subsection

Section 173(1) in Nagaland Excise Rules

(1)Licences for the retail sale of liquor or ganja at any place within one mile of the border of%another district shall not be granted, unless the Deputy Commissioner of both districts concur, or, if they fail to concur unless the Excise Commissioner so directs.