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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 57 in Tamil Nadu Prohibition Act, 1937

57. Courts to take judicial notice of appointments.

- All courts shall take judicial notice of all notifications and orders conferring powers, imposing duties and making appointments under this Act.[Schedule I ] [The original Schedule was numbered as Schedule I by section 21 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).](See section 2)
Year. Number. Short title or Subject. Extent of repeal.
(1) (2) (3) (4)
    [Tamil Nadu Acts] [This expression was substituted for the expression ' Acts of the Governor of Fort St . George in Council' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into for on the 14th January 1969.]  
1886 I The T[Tamil Nadu] [hese words were substituted for the word ' Madras ' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]Abkari Act, 1886. The whole.
1905 I The Madras Abkari (Amendment) Act, 1905 Do.
1913 I The Madras Abkari (Amendment) Act, 1913. Do.
1915 I The Madras Abkari (Amendment), Act, 1915. Do.
1929 XVIII The Madras Abkari (Amendment) Act, 1929. The whole.
1930 II The Dangerous Drugs Act, 1930. So much of Schedule II as relates to the[TamilNadu] [This Schedule was added by section 21 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).]Abkari Act, 1886.
[Schedule II.] [This Schedule was added by section 21 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).]Bond to Abstain from the Commission of offences under the [Tamil Nadu] [These words were substituted for the word ' Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Prohibition Act, 1937.(See section 52-A.)Whereas I, (name), inhabitant of (place), have been called upon to enter into a bond to abstain from the commission of any offence [under sections 4 (1) (a), [4 (1) (aa), 4 (1) (aaa)] [Substituted 'under sections 4 (1) (b), 4 (1) (d), 4 (1) (e) and 4 (1) (i)' by Tamil Nadu Act No. 9 of 1979.] , 4 (1) (b), 4 (1) (d) , 4 (1) (e), 4 (1) (f), 4(1) (g), 4 (1) (h), 4 (1) (i) and 4 (1) (jj)] of the [Tamil Nadu] [This Schedule was added by section 21 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958).] Prohibition Act, 1937, for the term ofI hereby bind myself not to commit any such offence during the said term and, in case of my making default therein, I hereby bind myself to forfeit to the [State of Tamil Nadu] [This expression was substituted for the expression ' State of Madras ' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.], the sum of rupeesDated thisday of 19.(Signature.)Where a bond with sureties is to be executed, add -We do hereby declare ourselves sureties for the above named that he will abstain from the commission of any offence under sections [4 (1) (aa), 4 (1) (aaa)] [Inserted by Tamil Nadu Act No. 57 of 1998.] 4 (1) (b), 4 (1) (d), 4 (1) (e), 4 (1) (1) of the [Tamil Nadu] [These words were substituted for the word 'Madras' by of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Prohibition Act, 1937, during the said term, and in case of his making default therein, we bind ourselves, jointly and severally, to forfeit to the [State of Tamil Nadu] [This expression was substituted for the expression ' State of Madras ' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.], the sum of rupeesDated thisday of 19 .(Signature.)]