Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 207] [Entire Act] State of Gujarat - Subsection Section 207(4) in The Gujarat Municipalities Act, 1963 (4)Nothing in this section or in sub-clause (ii) of clause (b) of sub-section (1) of section 275 shall apply to any liquor as defined in the Bombay Prohibition Act, 1949 (Bombay XXV of 1949).
