Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Nagaland - Subsection Section 33(b) in The Nagaland Excise Act, 1967 (b)on the requisition of any Excise Officer duly empowered in that behalf, shall at any time measure, weigh or test any intoxicant in his possession as such officer may require.
