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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(1)(a) in Gujarat Prohibition Act, 1949

(a)require a licensed manufacturer or vendor or tapper or drawer of toddy or a person in the employ of such manufacturer or vendor or tapper or drawer of toddy or acting with his express or implied permission on his behalf to produce the licence, permit, pass or authorisation issued under this Act under which he carries on the manufacture, storage or sale of any intoxicant, hemp, mhowra flowers or molasses or taps, toddy-producing trees or draws toddy therefrom;