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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Assam - Subsection

Section 3B(1) in The Assam Liquor Prohibition Act, 1952

(1)For the use of determining whether any of the preparations mentioned in Section 3-A is fit or likely to be used as intoxicating liquor the State Government shall constitute a Board of Experts.