Section 17A(1) in Tamil Nadu Prohibition Act, 1937
(1)The [State] Government may, by notification and subject to such conditions as they think fit, exempt members of the armed forces of the [Union] [This word was substituted for the words 'Dominion of India' by the Adaption (Amendment) Order of 1950.] or of any other armed forces raised or maintained by the [Union] [This word was substituted for the words 'Dominion of India' by the Adaption (Amendment) Order of 1950.] or attached to or operating with any of its armed forces, and the members of the medical or other staff attached to any of the armed forces aforesaid, from all or any of the provisions of this Act.]
