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[Cites 0, Cited by 0] [Section 32A(4)] [Section 32A] [Entire Act]

State of Tamilnadu - Subsection

Section 32A(4)(a) in Tamil Nadu Prohibition Act, 1937

(a)that the licence or permit as required under the provisions of this Act in respect of the liquor carried has been obtained and the provisions of this Act and the rules made thereunder or the notification or order issued thereunder are complied with, the said officer shall release the animal, vessel, cart or other vehicle with the liquor carried, or