The Nagaland Liquor Total Prohibition (1st Amendment) Act 1994

THE NAGALAND LIQUOR, TOTAL PROHIBITION
(FIRST AMENDMENT) ACT, 1994
(TM NAGALAND ACT NO. 3 OF 1994)
(Received the assent ofthe Governor o/Nagaland on 23 September, 1994 and
published in the Nagaland Gazette extraordinary dated 30th Sept, 1994)
An
Act
Further to amend the Nagaland Liquor Total Prohibition Act, 1989 (Act No. 4 of
1990)
Whereas it is expedient to amend the Nagaland Liquor Total Prohibition Act,
1989 (Act No. 4 of 1990) in the manner here in after appearing.
IT IS HEREBY ENACTED IN THE FORTY-FIFTH YEAR OF THE
REPUBLIC OF INDIA AS FOLLOWS –
1.
(1)
(ii)
(111)
Short title and commencement.
This Act may be the Nagaland Liquor Total Prohibition (First
Amendment) Act 1994.
It shall extend to the whole ofNagaland.
It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2.
(1)
(5)
Amendment of Section 2 of Nagaland Act No; 4 of 1990
The Existing sub-section 5 of sec. 2 of the Nagaland Liquor Total
Prohibition Act, 1989 shall be substituted by the following, namely;
“Para Military Force” means persons under Assam Rifles Act, 1941,
Border Security Force Act, 1968, Central ReservePolice Force Act 1949,
Central Industrial Security Force Act, 1968 and when posted in the State
ofNagaland.

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