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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in Gujarat Prohibition Act, 1949

(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may constitute one or more medical boards [or panels thereof] [These words were inserted, by Bombay 22 of I960, Section 6(a).] for such areas and consisting of such members as it may deem fit;