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[Cites 0, Cited by 0] [Section 23B] [Entire Act]

State of Tamilnadu - Subsection

Section 23B(2) in Tamil Nadu Prohibition Act, 1937

(2)The State Government may make rules for the refund of the proportionate fee and for the disposal of the unsold stock of Indian-made foreign spirits in the possession of any holder of the licence which has ceased to be in force under sub-section (1).