Section 11 in The Nagaland Excise Act, 1967

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State of Nagaland - Section

Section 11 in The Nagaland Excise Act, 1967

11. Prohibition of import, export or transport.

- The State Government may, to enforce a policy of prohibition or for purposes of public health, by notification-

(a)prohibit the import or export of any intoxicant into or from the territories to which this Act applies or any part thereof, or

(b)prohibit the transport of any intoxicant.