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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(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 appoint [other boards and committees] [These words were substituted for the word 'committees', by Bombay 22 of 1960, Section 5(a).] to advise and assist officers in carrying out the provisions of this Act.