The Manipur Liquor Prohibition (Amendment) Act, 2002

  f EE'1‘.‘EA0 R1) 1 NA R YPUBLESHED av AUTHdRrrv
 
 
 
No. 15103) Imphal, Saturday, August 24, 2002 (Bhadra 2, 1924)
 
. . . GOVERNMENT 'OF MANIPUR .SECRETARIAT; LAW & LEGISLATIVE AFFAIRS DEPARTMENT
NOTIFICATION
Imphal, the 24th August, 2002
    
   
   
  
  
.- N0. 2/28/2002—-Leg/L-—The following Act of the Legislature Manipur which
received aIssent 0f the Governor on 20-8-20021s hereby published1n the Manipur-
-—-Gazette.
, A. SUKUMAR SINGH,
Secretary (Law), Govt. of Manipur,
IThe Manipur L_iquo1 Prohibition (Amendment) Act, 2002
(Manipur Act No. 5 of 2002)
A11
Act
,I--1o amend the Manipur LiquOL Prohibition Act,1991 (Manipur Act No 4 of 199]}
j BE it enacted by the Legislature of Manipur 111 the Fifty—third Year of the
Republic of India as follows:—
1. Short title and commencement.—(1) This Act may be called the Maniam-
Liquor Prohibi’uon (Amendment) Act, 2002.
(2) It shall comeinto force on such date as the Stage Government may,
by 11ot1ficat10n 111 the oflicml Gazette, appoint.
2. A111endme11t of section1 :——_.—. In sub—section (2)of 860331011 1 0f the B.fampemf
J_iqqur Proh1b1t1on-AcIt 1991',- the followinIgI provisos shall be added; namely.‘
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Zr;Withdraw this Act from- IIII_ nt may, by notification in the oifi'cia
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for tile time being in forc‘e‘E“ . ;y‘- ea 0f trh?State 0-?Mampur 1n WhICh 1t1
   
    
  
  Provided f1 ' V '[If
done 01. any actifirttfiaé When th1 anfit is withdrawn from an area an ‘thiii
‘0 have been done 313161]: before the Wlthdefll _of {his Act shall tic 'dzeincdk a '
ITODJ Such an area’ ' anunder this ACtIIas_1ftII._1I.HS IACIt has .not been Withdrafiril
 
   
Printed at the Directorate of Pty. &’Sty., GovIt. of ManipurlI310-C/24-8-2002.
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