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

State of Gujarat - Subsection

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

(f)regulating the grant, suspension or cancellation of licences, permits, passes or authorisations for the import, export, transport [collection, sale, purchase] [These words were inserted by Bombay 26 of 1952, section 51(2)(a).], possession, manufacture, [bottling] [This word was inserted by Bombay 22 of 1960, Section 94 (1)(a).], consumption, use or cultivation of any of the above articles mentioned in [[clause (b) and (bb)] [These words, brackets and letters were substituted for the words, brackets and letters 'clauses (b)' and (c)' by Bombay 22 of 1960, Section 51 (2) (6).] and for the matters specified in clause (e)];