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State of Nagaland - Section

Section 12 in The Nagaland Excise Act, 1967

12. Passes for import, export or transport.

- No intoxicant exceeding such quantity as the State Government may prescribe by notification either generally for the whole of the territories to which this Act applies or for any local area comprised therein, shall be imported, exported or transported except under a pass issued under the provisions of the next following section.