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[Cites 0, Cited by 0] [Section 22CC(4)] [Section 22CC] [Entire Act]

State of Tamilnadu - Subsection

Section 22CC(4)(ii) in Tamil Nadu Prohibition Act, 1937

(ii)any grant of renewal of licence for vending liquor in bar, on or after the 23rd day of April 2002 under the rule repealed under sub-section (3) of this section shall be deemed to be a grant of licence for vending liquor in bar without the right of renewal and shall cease to be valid on the expiry of the 28th day of November 2003.]