Section 148(2)(iii) in Gujarat Prohibition Act, 1949

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State of Gujarat - Subsection

Section 148(2)(iii) in Gujarat Prohibition Act, 1949

(iii)the levy of any duties under section 29A of the Bombay Abkari Act, 1878 (Bombay V of 1878), and the recovery of any duties or fees leviable under any other provisions of the Acts hereby repealed, and all such duties or fees shall be levied or recovered, as the case may be, as if this Act was not passed.

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State of Gujarat - Subsection

Section 148(2)(iii) in Gujarat Prohibition Act, 1949