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] [Section 88] [Entire Act] State of Nagaland - Subsection Section 88(2) in Nagaland Excise Rules (2)The quality of liquor in terms of 30 U.P. and 60 U.P. or at such strengths as may be prescribed by the State Government or the Governor of Nagaland, as the case may be, from time to time.
