Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Tamilnadu - Subsection Section 4A(b) in Tamil Nadu Prohibition Act, 1937 (b)for a second or subsequent offence, such a rigorous imprisonment shall not be -(A)less than six months in the case of any person other than a public servant; or(B)less than one year in the case of a public servant
