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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978

(2)Every person in occupation of any such place or premises shall allow the officer such access to the place or premises as may be necessary for the aforesaid purpose and shall answer to the best of his knowledge and belief any question put to him by such officer.