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 53 in Nagaland Excise Rules 53. Grant of compounding, etc., licence to wholesale licence holder. - Licences under Clauses (a) and (b) of Rule 52 above shall not be granted except to persons holding a wholesale licence for the sale of foreign liquors.
