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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(1) in Gujarat Prohibition Act, 1949

(1)[ Until the State Government has determined as aforesaid any article mentioned in sub-section (1) to be fit for use as intoxicating liquor, every such article shall be deemed to be unfit for such use.] [Sub-section (7) was added, by Bombay 22 of 1960, Section 4(e).]