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

State of Tamilnadu - Subsection

Section 20A(e) in Tamil Nadu Prohibition Act, 1937

(e)whether the applicant was a defaulter in payment of any amount due to the State Government under this Act or the rules made thereunder or of any taxes or other amounts due to the State Government ;