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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Tamilnadu - Subsection

Section 41A(2) in Tamil Nadu Prohibition Act, 1937

(2)Any medical officer before whom such person is produced shall be bound to examine such person and furnish to the officer by whom such person has been produced a certificate as to the state of such person, and if any form has been prescribed for the purpose, in such form.