Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(c) in Tamil Nadu Prohibition Act, 1937

(c)if the holder thereof is convicted of any offence against this Act, or of any cognizable and non-bailable offence ; or
(cc)[ if the holder thereof has furnished false or incorrect information in connection with the obtaining or renewal of such licence or permit; or] [Inserted by Tamil Nadu Act No. 68 of 1986.].