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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Nagaland - Subsection

Section 57(b) in The Nagaland Excise Act, 1967

(b)marks or otherwise deals with any bottle, cask, package or other receptacle containing county liquor, or marks the cork of any such bottle, with the intention of causing it to be believed that such bottle, cask, package or other receptacle contains foreign liquor,