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[Cites 0, Cited by 0] [Section 21D] [Entire Act]

State of Assam - Subsection

Section 21D(1) in The Assam Liquor Prohibition Act, 1952

(1)No holder of a permit under any of the provisions of this Act shall drink in a public place or in the room of a hotel or institution of a prohibited area to which the public may have access.