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[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(2)(w) in Gujarat Prohibition Act, 1949

(w)[ prescribing the manner of collecting and forwarding blood and prescribing the form of certificates, and the other particulars required to be stated therein under sub-section (2) of Section 129A] [This clause was added, by Bombay 12 of 1959, Section 17(b).].