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[Cites 0, Cited by 18] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(k) in Tamil Nadu Prohibition Act, 1937

(k)allows any of the acts aforesaid upon premises in his immediate possession, [shall be punished - [Substituted by Tamil Nadu Act No. 9 of 1979.]
(i)in the case of an offence falling under clause (a), clause (b), clause (f), clause (g), clause (h), clause (i) or clause (jj) or an offence falling under clause (k) in so far as it relates to an act specified in any of the clauses aforesaid, with rigorous imprisonment for a term which may extend to five years and with fine which may extend to seven thousand rupees :