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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(b) in Tamil Nadu Prohibition Act, 1937

(b)to lawful consignments of liquor or intoxicating drugs carried [***] [The words ' by a railway administration ' were omitted by section 2 of the Madras Prohibition (Amendment) Act, 1948 (Madras Act XII of 1948). This amendment should be deemed to have come into force on the 2nd day of August 1947.] through or into any such local area.