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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Gujarat - Subsection

Section 148(4) in Gujarat Prohibition Act, 1949

(4)Any licence, permit, pass, authorisation or permission granted or issued under any of the enactments repealed by this Act shall continue to be in force and shall be deemed to have been granted or issued under the corresponding provisions of this Act.