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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Puducherry - Subsection

Section 20(1) in Pondicherry Excise Act, 1970

(1)The District Magistrate (Independent) may, by notice in writing to the licensee, require that any shops in which any intoxicant is sold shall be closed at such times and for such period as he may think necessary for the preservation of the public peace.