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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Nagaland - Subsection

Section 47(1) in The Nagaland Excise Act, 1967

(1)Save as in this Act otherwise expressly provided, the provisions of the Code of Criminal Procedure, 1898 (5 of 1898), relating to arrests, searches, warrants of arrest and search warrants shall apply, so far as may be, to like warrants issued and to arrests and searches made under the provisions of this Act.