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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2)(ii) in Gujarat Prohibition Act, 1949

(ii)the fixing of the strength, price or quantity in excess of or below which any intoxicant or mhowra flowers shall not be sold or supplied, and the quantity in excess of which denatured spirit, denatured spirituous preparation or molasses shall not be possessed or sold and the prescription of a standard or quality for any intoxicant, denatured spirituous preparation, mhowra flowers or molasses;