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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Gujarat - Subsection

Section 137(1) in Gujarat Prohibition Act, 1949

(1)All orders passed by any Prohibition Officer other than the Collector or [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] under this Act; shall be appealable to the Collector at any time within sixty days from the date of the order complained of.