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

State of Gujarat - Subsection

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

(iii)the prohibition of sale of any intoxicant, [denatured spirituous preparation, hemp, rottern gur or ammonium chloride] except for cash;