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

State of Assam - Subsection

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

(c)if a no-licence resolution is in force,for any of the following options, that is to say, for a further "no-licence" resolution, or for a full or limited restoration of the powers of the licensing authority to issue licences in the area subject to the provisions of the next succeeding section.