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[Cites 0, Cited by 0] [Section 2(29)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(29)(b) in Gujarat Prohibition Act, 1949

(b)[***] [The word 'elsewhere' was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the officer in charge of a police station as defined in [the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted 'the Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat Act No. 9 of 2017, dated 16.3.2017.];