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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(b) in Gujarat Prohibition Act, 1949

(b)of any intoxicant, hemp, denatured spirituous preparation, [mhowra flowers, molasses, rotten gur or ammonium chloride] [Substituted for 'mhowra flowers or molasses' by Gujarat 27 of 2003, dated 17th September 2003 (w.e.f. 29-09-2003).], otherwise than by way of consignment, shall be subject to such conditions as may be prescribed.]