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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(6) in Assam Temperance Act, 1926

(6)"No-licence resolution"-A "no-licence resolution" for any area means a resolution declaring that the powers vested in the licensing authority to grant licences for the manufacture or sale of liquor or the transport of it for sale within the area, shall not be exercised.