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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2) in Tamil Nadu Prohibition Act, 1937

(2)[ Whoever commits a breach of any of the conditions subject to which the exemption is notified under sub-section (1), [shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees] [Substituted by Tamil Nadu Act No. 9 of 1979.] :[***] [Omitted 'Proviso' by Tamil Nadu Act No. 2 of 1989.]]