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

State of Gujarat - Subsection

Section 2(c) in The Gujarat Drugs (Control) Act, 1959

(c)"Director" means the Director of Prohibition and Excise appointed under the Bombay Prohibition Act, 1949 (Bombay XXV of 1949), and includes any officer on whom the State Government may confer or impose all or any of the powers, duties or functions of the Director under this Act.