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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Nagaland - Subsection

Section 60(2) in The Nagaland Excise Act, 1967

(2)Nothing in sub-section (1) shall absolve any person who imports, exports, transports, manufactures, sells or has possesison of an intoxicant on account of another person from liability to any punishment under this Act for the unlawful import, export, transport, manufacture, sale or possession of such article.