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

[Cites 0, Cited by 1] [Section 143(2)] [Section 143] [Entire Act]

State of Gujarat - Subsection

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

(b)regulating the import, export, transport, [collection] [This word was inserted by Bombay 26 of 1952, Section 51(1).], sale, purchase, [bottling] [This word was inserted by Bombay 22 of 1960, Section 94 (1)(a).], consumption, use or possession of any intoxicant, [denatured spirituous preparation] [These words were inserted, by Bombay 22 of 1960, Section 94 (l)(a).] or hemp, mohwra flowers or molasses;

(bb)[ regulating the possession, manufacture, use and consumption of rotten gur and the possession, manufacture and use of ammonium chloride;] [Clause (bb) was inserted by Gujarat 9 of 1978, Section 16 (1).]

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State of Gujarat - Subsection

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