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

State of Gujarat - Subsection

Section 2(29) in Gujarat Prohibition Act, 1949

(29)"Officer in charge of a Police Station" includes-[***] [Sub-clause (a) was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
(b)[***] [The word 'elsewhere' was omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the officer in charge of a police station as defined in [the Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted 'the Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat Act No. 9 of 2017, dated 16.3.2017.];