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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2)(b) in Assam Temperance Act, 1926

(b)if a limiting resolution is in force, for any of the following options, that is to say, for the repeal or continuance of such resolution or for a no-licence resolution,