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[Cites 0, Cited by 39] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(j) in Tamil Nadu Prohibition Act, 1937

(j)consumes or buys liquor or any intoxicating drug ; or
(jj)[ knowingly expends or applies any money in direct furtherance or support of the commission of any of the acts specified in clauses (a) to (j);] [Inserted by Tamil Nadu Act No. 9 of 1979.]