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State of Nagaland - Section

Section 50 in The Nagaland Excise Act, 1967

50. Information and aid to Excise Officers.

- Subject to such conditions, if any, as the State Government may, by notification, prescribe, every officer employed in the Police, Salt and Customs Departments, and Gaonburah and within such areas as the State Government may, by notification direct, such officers as may be specified in such notification, shall be bound-
(a)to give immediate information to an Excise Officer of all breaches or any of the provisions of this Act which may come to his knowledge; and
(b)to aid an Excise Officer reasonably demanding his aid in the due carrying out of any of the provisions of this Act.