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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Assam - Subsection

Section 3B(3) in The Assam Liquor Prohibition Act, 1952

(3)It shall be the duty of the Board to advise the State Government on the question of whether article or preparation containing alcohol is fit for use as intoxicating liquor and on such other matters incidental thereto as may be referred to it by the State Government.