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] [Entire Act] State of Nagaland - Section Section 24 in Nagaland Excise Rules 24. Exemption in case of Government departments. - The rules shall not be applicable in case of import of overseas foreign liquor on behalf of Government departments with the previous permission of the Excise Commissioner.(C)Rectified and denatured spirit and absolute alcohol manufactured in India
