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

State of Gujarat - Subsection

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

(d)where in the case of an offence of illegal sale, the offender has in his lawful possession any intoxicant, hemp, mhowra flowers or molasses other than that in respect of which an offence has been committed, the whole of such other intoxicant, hemp, mhowra flowers or molasses, shall be confiscated by the order of the Court.