Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 34 in The Nagaland Excise Act, 1967

34. Departmental management and re-sale.

- If any person to whom an exclusive privilege has been granted under Section 18, or any holder of a licence granted under this Act makes default in payment of any sum payable in respect of such privilege or licence or in complying with any other condition thereof, the Collector may take such privilege or the grant expressed in such licence under management or may re-sell such privilege or grant at the risk and loss of the defaulter.