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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

State of Gujarat - Subsection

Section 141(2)(b) in Gujarat Prohibition Act, 1949

(b)specially on any particular section or sections or class or classes of such persons and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct the proportions in which such tax or rate shall be charged.