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State of Nagaland - Section

Section 255 in Nagaland Excise Rules

255. Retail 'on' and 'off' licence for clubs.

- Licence for the sale of foreign liquor by any club including a proprietary club, the profits of which are divisible among the shareholders or members, for consumption 'on' or 'off' the premises shall be granted by the Deputy Commissioner with the previous sanction of the Excise Commissioner on fees prescribed in Rules 224 and 225 of these rules.