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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(2) in Gujarat Prohibition Act, 1949

(2)The Board of Experts constituted under sub-section (1) shall consist of such members, not less than [five in number] [These words were substituted for the words, 'three in number' by Bombay 22 of 1960, Section 4(b).], with such qualification as may be prescribed. The members so appointed shall hold office during the pleasure of the State Government.