Section 34(2)(vii) in Gujarat Prohibition Act, 1949

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State of Gujarat - Subsection

Section 34(2)(vii) in Gujarat Prohibition Act, 1949

(vii)the licensee shall keep accounts and shall dispose of [foreign liquor] [These words were substituted for the words 'the goods' by Bombay 22 of 1960, Section 19 (b)(iv).] according to such instructions as may be given by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule], or any officer authorized in this behalf by the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule].

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State of Gujarat - Subsection

Section 34(2)(vii) in Gujarat Prohibition Act, 1949