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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(3) in Gujarat Prohibition Act, 1949

(3)The provisions of sub-section (2) shall not apply to the consumption of any liquor-
(a)by indoor patients during the period they are being treated in any hospital, convalescent home, nursing home or dispensary, maintained or supported by Government or a local authority or by charity, or
(b)by such other persons, in such other institutions, or in such circumstances as be prescribed.]]