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

State of Gujarat - Subsection

Section 2(28) in Gujarat Prohibition Act, 1949

(28)"molasses" means the heavy, dark coloured [viscous liquid produced] [These words were substituted 'for the words 'residual syrup drained away', by Bombay 22 of 1960 Section 2 (K).] in the final stage of the manufacture of gur or sugar containing, in solution or suspension, sugars which can be fermented, [and includes the solid form of such liquid and also any product formed by the addition to such liquid or solid of any ingredient which does not substantially alter the character of such liquid or solid;] [These words were substituted for the words beginning with the words 'and includes' and ending with the words 'alter the character of such syrup' by Bombay 22 of 1960] but does not include any article which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, declare not to be molasses, for the purposes of this Act;