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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(d) in Gujarat Prohibition Act, 1949

(d)establish or license a warehouse wherein any [intoxicant] [These words were substituted for the words 'liquor, intoxicating drug' by Bombay 22 of 1960, Section 13(1).], hemp, mhowra flowers or molasses may be deposited and kept without payment of duty and