f EE'1'.'EA0R1) 1 NA R Y PUBLESHED 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)
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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_iqqurProh1b1t1on-AcIt 1991',- the followinIgI provisos shall be added; namely.'
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2 ._1.1....~-~~-......1A..-.'1.n;:1»4. ' 1 Zr;Withdraw thisAct from- IIII_ nt may, by notification in the oifi'cia '
r 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 any actifirttfiaéWhen th1 anfit is withdrawn from an area an 'thiii '0 have been done 313161]: before the Wlthdefll _of {his Act shall tic 'dzeincdk a ' ITODJ Such an area' ' anunder thisACtIIas_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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