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

State of Gujarat - Subsection

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

(g)regulating the periods and localities for which the licences may be granted for the wholesale or retail vend of any of the above articles mentioned in [clauses (b) and (bb)] [These words, brackets and letters were substituted for the words, brackets and letters 'clause (b)' by Bombay 22 of 1960, Section 16 (3).];