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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Nagaland - Subsection

Section 42(1) in The Nagaland Excise Act, 1967

(1)A Collector may, without the order of a Magistrate, investigate any offence punishable under this Act which a Court having jurisdiction over the local area within the limits of such a Collector's jurisdiction would have power to inquire into or try under the provisions of Chapter XV of the Code of Criminal Procedure, 1898 (5 of 1898) relating to the place of inquiry or trial.