Section 38(4)(b) in The Nagaland Excise Act, 1967

[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Nagaland - Subsection

Section 38(4)(b) in The Nagaland Excise Act, 1967

(b)seize, detain and carry away any excisable or other article which he has reason to believe to be liable to confiscation under this Act, or any other law for the time being in force relating to the excise revenue or any document or other article which he has reason to believe may furnish evidence of the commission of an offence punishable under this Act or under the Indian Opium Act, 1878 (1 of 1878), or under the Dangerous Drugs Act, 1930 (2 of 1930); and

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State of Nagaland - Subsection

Section 38(4)(b) in The Nagaland Excise Act, 1967