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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Nagaland - Subsection

Section 91(2) in Nagaland Excise Rules

(2)The applicant (if he is other than the existing contractor) shall also state in his tender that he is wiling to take over under the provisions of Rule 101 of these rules the existing vats and other permanent apparatuses in the warehouses within the area to be supplied and shall furnish a list of these in his application.