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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Nagaland - Subsection

Section 44(3) in The Nagaland Excise Act, 1967

(3)When a person arrested is produced before an Excise Officer empowered under Section 49 to accept bail, or before an officer-in-charge of a police station, such officer shall forward such person to, or take security for his appearance before the Collector or other officer empowered under Section 42 to investigate the case.