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

State of Nagaland - Subsection

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

(b)on such conditions as may be determined by the State Government, a licence for sale granted under the Excise Law in force in another State may be deemed to be a licence granted under this Act;