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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Tamil Nadu Prohibition Act, 1937

(2)Every member of a prohibition committee shall observe the working of this Act and report thereon and on every matter connected therewith at the prescribed intervals and at any other time he thinks fit, to the State Government in case he is a member of the prohibition committee constituted by the State Government, and to the Collector in case he is a member of the prohibition committee constituted by the Collector.