Section 20C(ii) in Tamil Nadu Prohibition Act, 1937
(ii)for the possession and sale, whether wholesale or retail, of denatured spirit or of Varnish (French Polish) except to the units of any department of the State Government or of any Government company within the meaning of the Companies Act, 1956 (Central Act 1 of 1956) or any Corporation owned or controlled by the Central Government or the State Government or a co-operative society registered or deemed to have been registered under any law in force for the time being.]
