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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in Gujarat Prohibition Act, 1949

(2)For the purposes of this Act all Collectors [***] [The words 'including the Collector of Bombay' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be subordinate to the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule].