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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Nagaland - Subsection

Section 41(b) in The Nagaland Excise Act, 1967

(b)seize and carry away anything found therein which he has reason to believe to be liable to confiscation under this Act 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