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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Nagaland - Subsection

Section 42(2) in The Nagaland Excise Act, 1967

(2)Any other Excise Officer when specially empowered in this behalf by the State Government in respect of all or any specified class of offences punishable under this Act, may, without the order of the Magistrate, investigate any such offence which a Court having jurisdiction over the local area to which such officer is appointed would have power to inquire into or try under the aforesaid provisions.