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State of Nagaland - Section

Section 4 in The Nagaland Excise Act, 1967

4. Power to define "Country Liquor" and "Foreign Liquor" respectively.

- The State Government may, by notification declare, what for the purpose of this Act, shall be deemed to be "Country Liquor" and "Foreign Liquor' respectively :Provided that, where the interest of any other State may be affected, no such declaration shall be made without the previous sanction of the Central Government.