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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Nagaland - Subsection

Section 23(1) in The Nagaland Excise Act, 1967

(1)Until provision to the contrary is made by the Parliament, the State Government may levy duty-
(a)on intoxicants or medicinal or toilet preparations containing alcohol which are not excisable articles within the meaning of this Act;
(b)on an excisable article produced outside India and imported to the territories to which this Act applies whether across a customs frontier as defined by the Central Government or not.