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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(b) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976

(b)seize and detain any article used for purposes of an advertisement which he has reason to believe contravenes any of the provision of this Act;