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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(32) in Gujarat Prohibition Act, 1949

(32)"permit" means a permit granted under [the provisions of this Act] [These words were substituted for the words had figures 'sections 40, 41, 46 or 47' by Bombay 26 of 1952. Section 2(4).] and the expression "permit holder" shall be construed accordingly;