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State of Gujarat - Section

Section 70 in Gujarat Prohibition Act, 1949

70. Penalty for illegal import of molasses.

- Whoever, in contravention of the provisions of this Act, or of any rule, regulation or order made or of any licence or permit granted thereunder, exports, imports, transports, sells or has in his possession molasses shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.