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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Gujarat - Subsection

Section 98(1)(b) in Gujarat Prohibition Act, 1949

(b)where, in the case of an offence involving illegal possession, the offender has in his lawful possession any intoxicant, hemp, mhowra flowers or molasses other than those in respect of which an offence under this Act has been committed, the entire stock of such intoxicant, hemp, mhowra flowers or molasses,