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[Cites 0, Cited by 0] [Section 117A] [Entire Act]

State of Gujarat - Subsection

Section 117A(2) in Gujarat Prohibition Act, 1949

(2)The State Government shall, by rules, prescribe the age and qualifications of persons who may be considered suitable for being included in any such list, the procedure for preparing, publishing and maintaining such list and the period for preparing, publishing and maintaining such list and the period for which such list shall remain in force.