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State of Nagaland - Section

Section 28 in The Nagaland Excise Act, 1967

28. Ascertainment of local public opinion.

- Before the licences are granted in any year of the retail sale of any intoxicant, the Collector shall take measures, in accordance with rules to be made by the State Government in this behalf, as may best enable him to ascertain local public opinion in regard to the licensing and location of shops.