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] [Section 22A] [Entire Act]

State of Tamilnadu - Subsection

Section 22A(a) in Tamil Nadu Prohibition Act, 1937

(a)Every distillery licence granted in form II under the Madras Distillery Rules, 1960 or deemed to have been granted under the Tamil Nadu Distillery Rules, 1981, for the manufacture of rectified spirit and denatured spirit, shall cancelled on the expiry of fifteen days from the 23rd May 1981.