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[Cites 0, Cited by 8] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Prohibition Act, 1937

(1)[ "blending unit" means a unit where Indian-made foreign spirits are manufactured;] [Substituted by Tamil Nadu Act No. 14 of 1937.][(1-A)] [Renumbered '(1)' by Tamil Nadu Act No. 23 of 1981.] "bottle" means to transfer liquor from a cask or other vessel to a bottle, jar, flask or pot or similar receptacle for the purpose of sale whether any process of manufacture be employed or not and includes re-bottling;