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[Cites 0, Cited by 1] [Section 56A] [Entire Act]

State of Tamilnadu - Subsection

Section 56A(i) in Tamil Nadu Prohibition Act, 1937

(i)the recovery of any sum or fee or both levied in consideration of the grant of any exclusive or other privilege under this Act or the rules made thereunder or any fee including vend fee or any duty levied by or under this Act or the rules made thereunder ;