Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Telangana - Subsection Section 5(2) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978 (2)Where in any case tried by a court, the court decides that anything is liable to confiscation under this section it shall order confiscation of such thing.
