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

State of Assam - Subsection

Section 3A(1) in The Assam Liquor Prohibition Act, 1952

(1)publish or display advertisement of liquor or of any preparation fit for use as intoxicant liquor, in the Newspapers, Periodicals, journals, Hoardings, Banners, etc., printed and published in and from that area;