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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(3) in Gujarat Prohibition Act, 1949

(3)[ Notwithstanding anything contained in this section, the State Government may, for reasons to be recorded in writing, suspend or cancel any licence, permit, pass or authorisation.] [This sub-section was substituted for the original, by Gujarat 9 of 1978, Section 38(d).]