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[Cites 0, Cited by 0] [Section 52C] [Entire Act]

State of Tamilnadu - Subsection

Section 52C(2) in Tamil Nadu Prohibition Act, 1937

(2)The Court before which the offender is so brought or appears may either remand him to custody until the case is concluded, or admit him to bail with at least one surety, to appear on the date of hearing.