Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Assam - Section

Section 5 in Rules Under the Assam Temperance Act, 1926

5.

In the case of a Municipality or notified area (as mentioned in Rule 2 above) in which there exists at the time of the requisition more than one licensed shop for the sale of liquor the requisition shall be in Form B, annexed to these rules.