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State of Nagaland - Section

Section 67 in The Nagaland Excise Act, 1967

67. Enhanced punishment after previous conviction.

- If any person after having been previously convicted of an offence punishable under Section 53, 54, 55 or 61 subsequently commits and is convicted of an offence punishable under any of those sections, he shall be liable to twice the punishment which might be imposed on a first conviction under this Act.