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 21] [Entire Act] State of Tamilnadu - Subsection Section 21(2) in Tamil Nadu Prohibition Act, 1937 (2)be in such form and contain such particulars as the [State] [This word was substituted for the word ' Provincial ' by the Adaptation Order of 1950.] Government may direct either generally or in any particular case.
