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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(a) in Assam Temperance Act, 1926

(a)For the period during which a no-licence resolution remains in force in any area, no licence whatsoever for the manufacture or sale of liquor or the transport of it for sale within the area in respect of which the resolution has been adopted, shall be issued on the expiry of the licences already in existence under the provision of the Excise law for the time being in force.