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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Tamilnadu - Subsection

Section 41A(7) in Tamil Nadu Prohibition Act, 1937

(7)In trials under this Act, it may be presumed unless and until the contrary is proved, that the accused has committed an offence under section 4 (1) (j) if he having been produced before a medical officer under this section had resisted or had refused to allow himself to be examined by such medical officer.