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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2) in Gujarat Prohibition Act, 1949

(2)A medical board [or a panel thereof] [These words were inserted, by Bombay 22 of 1960, Section 6(b) and (e).] so constituted shall perform such functions [as are prescribed] [These words were substituted for the words 'as are provided by or under this Act' by Bombay 22 of 1960, Section 6(b) and (e).];