Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 5 in The Nagaland Excise Act, 1967

5. Wholesale and retail sale.

- The State Government may, by notification, declare with respect either to the whole of the territories to which this Act applies or to any local area comprised therein, and as regards purchasers generally or any specified class of purchasers and generally or for any specified occasion, what quantity of any intoxicant shall, for the purpose of this Act, be the limit of sale by retail and of sale by wholesale, respectively.