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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Nagaland - Subsection

Section 16(3) in The Nagaland Excise Act, 1967

(3)Notwithstanding anything contained in sub-sections (1) and (2) the State Government may by notification, prohibit the possession by any person or class of persons either throughout the whole of the territories to which this Act applies, or in any local area, place or class of places comprised therein, of any intoxicant either absolutely or subject to the conditions as it may prescribe.