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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Nagaland - Subsection

Section 17(1)(a) in The Nagaland Excise Act, 1967

(a)a licence for sale in more than one districts shall be granted only by the Excise Commissioner or by a Collector specially authorized by the Excise Commissioner in this behalf with prior approval of the State Government.