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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Nagaland - Subsection

Section 49(1) in The Nagaland Excise Act, 1967

(1)When a Collector issues a warrant for the arrest of any person under this Act he shall in every such case direct in the manner provided in Section 76 of the Code of Criminal Procedure, 1899 (5 of 1898), that such person shall be released from custody on bail or, if the Collector thinks fit, on his own bond.