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[Cites 0, Cited by 0] [Section 52B(1)] [Section 52B] [Entire Act]

State of Tamilnadu - Subsection

Section 52B(1)(c) in Tamil Nadu Prohibition Act, 1937

(c)[***] [Omitted 'any breach of any of the conditions subject to which the exemption under section 16 or 17-A is notified' by Tamil Nadu Act No. 9 of 1979.] no previous conviction for any offence tinder this Act is proved against him, the Court by which he is found guilty may, instead of sentencing him at once to any punishment release him on his entering into a bond, with at least one surety to appear and receive sentence when called upon at any time during such period not exceeding five years as the Court may direct and in the meantime to abstain from committing any offence under this Act: