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

State of Gujarat - Subsection

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

(v)the prescription of the nature of the premises on which any [intoxicant, rotten gur or ammonium chloride] [These words were substituted for the word 'intoxicant' by Bombay 22 of 1960, Section 16 (5) (b).] may be sold and the notices to be exposed at such premises;