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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Nagaland - Subsection

Section 36(2)(iii) in The Nagaland Excise Act, 1967

(iii)the fixing of the strength, price or quantity in excess of or below which any intoxicant shall not be supplied, sold or kept or exposed for sale, the fixing of the quantity in excess of which denatured spirit shall not be possessed, and the fixing of a standard of quality for any intoxicant;