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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in The Assam Liquor Prohibition Act, 1952

(2)In particular and without prejudice to the generality of the foregoing power such rules prescribe-
(a)the duties to be performed by a Prohibition Committee and its relation to the State Prohibition Council and other Committees;
(b)any other matter as may, or requires to be prescribed.