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State of Gujarat - Section
Section 64 in Gujarat Prohibition Act, 1949
64. Prohibition against possession of rotten gur in excess of prescribed limits.
- No person shall have in his possession, except under a permit granted by an officer empowered by the State Government in that behalf, any quantity of rotten gur in excess of such quantity as the State Government may, by notification in the Official Gazette, specify.| 64. [Power of State Government to direct holder of stock of molasses to sell them at fixed price to any officer, person or class of persons.].- Deleted by Bombay 26 of 1952, Section 30. |