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State of Nagaland - Section

Section 24 in The Nagaland Excise Act, 1967

24. Existing licences, etc.

- Every licence, permit or pass granted under any section of the Eastern Bengal and Assam Act, 1910 (1 of 1910) and in force at the commencement of this Act, shall be deemed to have been granted under the corresponding section of this Act, and shall (unless previously cancelled, suspended or surrendered under this Chapter), remain in force for the period for which it was granted.