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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Nagaland - Subsection

Section 52(1) in The Nagaland Excise Act, 1967

(1)The Deputy Commissioner or a Magistrate may, by notice in writing to the licensee, require that any shop in which any intoxicant is sold by retail shall be closed at such times or for such periods as the Deputy Commissioner or Magistrate may deem necessary for the preservation of the public peace.