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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Gujarat - Subsection

Section 46A(1) in Gujarat Prohibition Act, 1949

(1)The State Government may, by rules or an order in writing, authorise an officer to grant [a tourist's permit] [These words were substituted for the words 'tourists permits' by Bombay 22 of 1960, Section 31(a).] to consume, use and buy foreign liquor to a person who is a tourist.