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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(3)(d) in Gujarat Prohibition Act, 1949

(d)the places from and to which [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, section 13(1).] or hemp are to be imported, exported or transported and in the case of places more than [sixteen kilometres] [These words were substituted for the words 'ten Miles' by Gujarat 9 of 1978, Section 4.] apart, the route by which they are to be conveyed.