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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Nagaland - Subsection

Section 39(a) in The Nagaland Excise Act, 1967

(a)issue his warrant for the search of any place in which he has reason to believe that any intoxicant, still, utensil, implement, apparatus or materials, in respect of which such offence has been or is likely to be committed, are kept or concealed; and