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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Nagaland - Subsection

Section 9(1) in The Nagaland Excise Act, 1967

(1)No intoxicant shall be imported unless-
(a)the duty, if any, payable under Chapter V has been paid or a bond has been executed for the payment thereof; and
(b)such conditions (if any) relating to payment of duty, licence or requirements of public health as the State Government may impose, have been satisfied.