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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Nagaland - Subsection

Section 17(1)(c) in The Nagaland Excise Act, 1967

(c)a person licensed to cultivate or collect plant from which ah intoxicating drug is produced, may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced, to any person licensed under this Act to deal in the same, or to any officer to whom the Excise Commissioner may prescribe;