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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Nagaland - Subsection

Section 43(3) in The Nagaland Excise Act, 1967

(3)For the purposes of the provisions of Section 166 of the Code of Criminal Procedure, 1898 (5 of 1898) the area to which an officer specially empowered under Section 52, sub-section (2) is appointed shall be deemed to be a police station, and such officer the officer-in-charge of such station.