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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Nagaland - Subsection

Section 14(1)(e) in The Nagaland Excise Act, 1967

(e)no person shall use, or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than Zu and Rohi: