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State of Nagaland - Section

Section 206 in Nagaland Excise Rules

206. Or to holder of foreign liquor licence for the retail sale of country spirit or outstill spirit or fermented tari.

- Without the special sanction of Excise Commissioner, no licence shall be granted to the holder of a foreign liquor licence, for the retail sale of country spirit manufactured in a distillery or outstilled spirit or fermented tari in a shop within twenty miles of his foreign liquor shop.