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State of Gujarat - Section

Section 29 in Gujarat Prohibition Act, 1949

29. [ Through transport. [This section was substituted for the original by Bombay 22 of 1960, a. 14.]

- The through transport-
(a)of any consignment of any intoxicant, hemp, denatured spirituous preparation, [mhowra flowers, molasses, rotten gur or ammonium chloride] by a railway administration or by any steamer, ferry, road, transport or air service, or
(b)of any intoxicant, hemp, denatured spirituous preparation, [mhowra flowers, molasses, rotten gur or ammonium chloride] [Substituted for 'mhowra flowers or molasses' by Gujarat 27 of 2003, dated 17th September 2003 (w.e.f. 29-09-2003).], otherwise than by way of consignment, shall be subject to such conditions as may be prescribed.]