Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(b) in Tamil Nadu Prohibition Act, 1937

(b)The rest of this Act shall come into force-
(i)in the district of Salem, at once ; and
(ii)in any other local area in, the [State of Tamil Nadu] [This expression was substituted for the-expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] on such date as the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may, by notification, appoint.