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State of Nagaland - Section

Section 10 in The Nagaland Excise Act, 1967

10. Restrictions on export and transport.

- No intoxicant shall be exported or transported unless the duty, (if any) payable under Chapter V has been paid :Provided that the State Government may, subject to such conditions (if any) as it thinks fit to impose, exempt any intoxicant from the provisions of this section.