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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6) in Gujarat Prohibition Act, 1949

(6)"Committee [or board] [These words were inserted by Bombay 22 of 1960, section 2(b).]" means [a committee or board] [These words were substituted for the words, 'any of the committees', by Bombay 22 of 1960.] appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under section 7;