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

State of Gujarat - Subsection

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

(m)[ regulating the grant of rewards or expenses to officers, informant or persons giving information or assistance in the detection or investigation of offences under this Act, and of compensation to persons charged with offences punishable under this Act and acquitted;] [This clause was substituted for the original, by Gujarat 9 of 1978, section 94(l)(g).]