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 286 in Nagaland Excise Rules 286. When premises to be kept open or closed. - Unless otherwise ordered by the State Government or the Governor of Nagaland, as the case may be, premises licensed for the vend of an intoxicant may be kept open or closed as stated in the following rules.
