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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2)(iii) in Gujarat Prohibition Act, 1949

(iii)the holders of hotel licences shall pay the expenses of any officer of the excise establishment, if any, required for grant and control of permits on the premises [or for the supervision over the issue and consumption of foreign liquor in the hotel] [This portion was added by Bombay 22 of 1960, Section 20.].