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[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(41)(c) in Gujarat Prohibition Act, 1949

(c)any supply by a club to its members on payment of price or of any fees or subscription, but does not include selling of opium for export across the customs frontier; [***] [The words 'as defined by the Dominion Government' were deleted by Bombay 26 of 1952, Section 2(1).]