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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Nagaland - Subsection

Section 43(2) in The Nagaland Excise Act, 1967

(2)Subject to such restrictions as the State Government may prescribe, a Collector or with the previous permission of the Collector but not otherwise, any other officer specially empowered under Section 42 may, without reference to a Magistrate and for reasons to be recorded by him in writing, stop further proceedings against any person concerned or supposed to be concerned in any offence which he has investigated.