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

State of Gujarat - Subsection

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

(o)regulating within the [State] [This word was substituted for the words 'Pre-Reorganisation State of Bombay, excluding the transferred territories by Bombay 12 of 1959, Section 3.] the circulation, distribution or sale of newspaper, news-sheet, book, leaflet, booklet, or other publication [printed and published outside the [State] [These words were substituted for the words 'whether printed or published 'by Bombay 26 of 1952, Section 51 (4) (a).] containing any advertisement or matter which [*] [The words 'is prescribed.or which commends 'were deleted, by Bombay 12 of 1959, Section 51 (4)(b).] solicits the use of, or offers any [intoxicant, hemp, rotten gur or ammonium chloride] [These words were substituted for the words 'intoxicant, or hemp' by Gujarat 9 of 1978, Section 16 (8).], [*] [The words 'to be forfeited to the State Government' were deleted, by Bombay 26 of 1952 Section 51 (4)(c).]