(d)[ licences to any person to possess liquor and issue it to persons or institutions who hold permits or licences under this Act or who, have been exempted under this Act from so much of the provisions of section 4, sub-section (1), [clause (a), (aa) (aaa) or (j)] [This clause was substituted by section 2 of the Madras Prohibition (Third Amendment) Act, 1949 (Madras Act XLVI of 1949), for clause (d) which was earlier added by section 4 (ii) of the Madras Prohibition (Amendment) Act, 1948 (Madras Act XII of 1948).], as relates to the possession, consumption or buying of liquor.]
