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

[Cites 0, Cited by 31] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

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

(g)uses, keeps or has in his possession any materials, stilt, utensil, implement or apparitions whatsoever for the tapping of toddy or the manufacture of liquor or any intoxicating drug, or keeps or has in his possession any materials which low undergone any process towards the manufacture of liquor or any intoxicating drug or from which any liquor or intoxicating drug has been manufactured; or

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State of Tamilnadu - Subsection

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